ASHOKBHAI JINABHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred by the husband with following prayers:-

(2.) The petitioner is aggrieved by the fact that the corpus respondent No.4 is retained by the respondent No.2, who happens to be the maternal uncle and mother respondent No.3 against her will.

(3.) It emerges from the pleadings that, first time, the FIR was registered at Varahi Police Station being C.R.No.I-48 of 2018 under Sections 363 and 366 of the IPC and the POCSO Act against the present petitioner; and second time, while the petitioner was in jail, another FIR being C.R.No.I-19 of 2019 had been lodged against his brother. The present petitioner has been enlarged on regular bail by this court vide order dated 28.8.2020 in Criminal Misc. Application No.11144 of 2020 (Coram: R.P. Dholariya,J.). The corpus has got a minor child of 1-1/2 years and she has seventh month of pregnancy.