VIPULBHAI PANABHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R. No.I-11211015210156 of 2021 registered with Dhangadhra City Police Station, District Surendranagar for the offences under Sections 377, 406 and 420 of the Indian Penal Code,1860.

(3.) The case of the prosecution is that, one Hansaben Koli lodged a complaint alleging that the complainant and the applicant both are working in the office of the Forest Department at Dhangadhra, came in contact with each other and developed relations. It is alleged that the applicant by luring the complainant with the promise of marriage from period of 20.05.2014 to 23.05.2017 committed the unnatural offence as envisaged under Section 377.