RAJENDRABHAI GORJIBHAI VASAVA 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 FIR being C.R. No. 11824007200268 of 2020 registered with Nizar Police Station, District- Tapi for the offences punishable under Sections 376(2)(e) of the Indian Penal Code and under Sections 30 and 33 of the Indian Medical Practitioner Act.

(2.) Heard learned Advocate Mr. N. K. Majmudar for the Applicant and learned APP Mr. H. K. Patel for the Respondent State through Video Conference.

(3.) It is stated in the FIR that the complainant on 05.06.2020 the body of the complainant was paining and therefore, she had approached the applicant's hospital / clinic. It is the say of the complainant that applicant had given her injection and thereby given medicines to the complainant. It is alleged by the complainant that thereafter the applicant forcefully committed sexual intercourse with the complainant, after which the complainant had left for her house and complained to her husband. Thereafter the husband of the victim along with her father had left for the applicant's clinic, however applicant was not found at his Hospital/clinic.