SUNILBHAI CHANDUBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being FIR.No.11215003200499/2020 registered with Anklav Police Station, District: Anand for the offences under Sections 363, 366 and 114 of the Indian Penal Code and section 18 of POCSO Act.

(2.) Heard Mr.H.M. Shah, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent No.1.

(3.) Mr. Shah, learned advocate for the applicant submits that investigation is over and the charge-sheet is filed. He submits that there was a love affair between the applicant and victim. He further submits that in the FIR itself complainant-father of the victim has stated that the applicant and the victim were having love affair. He also submits that victim has also in her statement before the Police has stated that she having love affair with the applicant. He, therefore, submits that looking to the nature of allegation and evidence, the applicant may be enlarged on regular bail on appropriate terms.