VINUBHAI BHIKHABHAI RANGPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Shah, learned advocate for the applicants and Ms.Mehta, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR being C.R.No.I - 11193008200076 of 2020 registered with Babara Police Station, District: Amreli for the offences punishable under Sections 363 and 366 of the Indian Penal Code and Section 18 of the Protection of Children from Sexual Offences Act.

(3.) Learned advocate appearing for the applicants submits that the role attributed to the present applicants is to give R/CR.MA/10079/2020 ORDER shelter to the minor girl and boy, who has taken away the minor girl and similar situated person has been released on bail by this Court (Coram: Hon'ble Ms.Justice Gita Gopi) on 24.07.2020. He further submits that the son of the applicants is handicapped and is having 80% disability and the victim girl eloped with another person and they are in custody. He further submits that considering the nature of evidence, role attributed to the applicants and punishment prescribed, this application for bail may kindly be considered and the applicants may be released on bail on stringent conditions.