RAKESHBHAI MAFATBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No. 11823026210538 of 2021 registered with Aamletha Police Station, Narmada for offence under Ss. 455, 436, 392, 354D and 506(2) of the Indian Penal Code and Ss. 12 of the POCSO Act.

(3.) Learned Advocate appearing on behalf of the applicant submits that the FIR is registered only because the applicant had liking for the prosecutrix who is aged about 17 years and 1 month and in fact the prosecutrix also had liking for the applicant but as they were caught, the FIR has been registered. Learned Advocate also submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.