KARSANGAR GANESHGAR GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the F.I.R. being C.R. No.I-9 of 2015 registered with Tharad Police Station, District Banaskantha for the offences under Sections 363, 366, 376, 506(2) and 114 of the Indian Penal Code, 1860 and Sections 6 and 17 of the Protection of Children from Sexual Offences Act, 2012.

(3.) At the outset, the leaned Advocate for the applicant has submitted that the matter is amicably settled and the prosecutrix is also present. Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation of the applicant at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, as well as trial also and will not flee from justice. He further submits that the complainant is personally present before this Court and she has stated that the dispute is amicably settled between the applicant and accused. Affidavit to that effect is also filed on record.