MOHAMMAD ARBAZKHAN JAMINALI KHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the respondent State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.I-11210025203346 of 2020 with Limbayat Police Station, Surat for the offences punishable under Sections 363, 366 and 376(2)(j)(n) of IPC and u/s 3(a), 4, 5(L) and 6 of the POCSO Act.

(3.) Learned advocate for the applicant has submitted that the applicant and the prosecutrix were in love with each other and the prosecutrix accompanied the applicant of her own and thereby, abandoned the guardianship of her parents voluntarily.