RANGITBHAI SARKARBHAI PAGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as I-C.R.No.46 of 2019 with Shehra Police Station, District Panchmahals for the offences punishable under Sections 376 and 506(2) of the Indian Penal Code, 1860 ( IPC ).

(3.) Learned advocate for the applicant has submitted that the allegations made against the applicant are vague and he has been falsely implicated in the alleged offence. He has further submitted that the applicant has been arrested on 30.03.2019 and has been incarcerated since then. He has also submitted that bare reading of the FIR makes it clear that the victim and the present applicant were having such relationship, however, son of the victim had caught them red handed and hence, the present FIR has been lodged. He has further submitted that there is no substantial evidence against the present applicant of forcing or coercing the prosecutrix against her will and wish. He has submitted that there is no antecedent of the present applicant. He has further submitted that there is no direct evidence against the present applicant.