PURSOTTAM GANPATBHAI BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive regular bail 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 I-C.R. No. 49 of 2019 registered with Rajgadh Police Station, District- Panchmahal for the offences punishable under Sections 363, 366 and 376(2)(N) of the Indian Penal Code and under Sections 4, 6 and 12 of the POCSO Act.

(2.) Heard learned Advocate Mr. Siddhant Parikh with learned advocate Mr. Hardik Dave for the Applicant and learned APP Mr. Dharmesh Devnani for the Respondent State through Video Conference.

(3.) The brief facts of the case are that the applicant by giving false promise of marriage, has taken away the minor daughter of the complainant aged 14 years and 8 months at the time of commission of offence, on 21.08.2019, and hence, the present FIR is registered.