ASHVIN ABIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with I-C.R. No. 6/2020, registered with J. P. Road Police Station, Vadodara City for the offences punishable under Sections 363 , 366 and 376 of the Indian Penal Code, 1860 ( IPC ) and sections 3(a), 4, 5(j)(2), 5(l) and 6 of the POCSO Act.

(2.) Heard learned advocate Mr. B. H. Solanki for the applicant and learned APP Mr. H. K. Patel for the respondent - State through video conference.

(3.) The learned advocate for the applicant - accused has submitted that the applicant is an innocent person and falsely implicated in the offence in question. It is submitted that it is a case of love affair and at the relevant time, they both had got married in a temple, however, it is submitted by the learned advocate for the applicant at the bar that the victim has now become major and the applicant is going to marry with the victim accordingly. It is also submitted that the victim is pregnant by nine months and expecting delivery at any time. Inviting attention of the Court to the affidavit filed by the victim it is submitted that the victim has stated on oath that she has no objection if the present applicant is released on bail.