SAHILBHAI ISMAILBHAI KURESHI 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 C.R.No.11198015201762 of 2020 with Bortalav Police Station, District Bhavnagar for the offences punishable under Sections 363 and 366 of the Indian Penal Code, 1860.

(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 21.07.2020 and has been incarcerated since then. He has also submitted that the statement of the victim reveals that they had love affair since one and half year and they used to meet with each other and she ran away with the present applicant with her own will at Rajkot with the intention to solemnize marriage with him.