LAWS(GJH)-2021-1-233

ANISHBHAI KHALIYABHAI BHIL Vs. STATE OF GUJARAT

Decided On January 28, 2021
Anishbhai Khaliyabhai Bhil Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned Advocate Ms. Bhavna D. Acharya for the applicant and learned APP Ms. Mehta for the respondent-state.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R No. I 27 of 2019 registered with Sinor Police Station for offence under Sections 363, 366, 376(2) (n), 376(3) of the Indian Penal Code and Sections 5(L) and (6) of the POCSO Act.

(3.) Learned Advocate appearing on behalf of the applicant submits that this is a case of love affair between the parties and whereas she submits that the complainant was very well knowing about the fact of the applicant and the prosecutrix having love affair. She further submits that pursuant to the filing of the complaint the parties have settled the dispute and that on account of strong stand of the prosecutrix the complainant and her family members have agreed to arrange the marriage between the complainant and the applicant herein after the prosecturix attains the age of majority. Considering the same the learned Advocate submits that the applicant who is a young man aged about 21 years may be enlarged on regular bail by imposing suitable conditions.