THAKOR VIJAYJI CHANAJI BHIKHAJI 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 A.C.R.No.11206062200732 of 2020 with Satalasana Police Station, Mehsana for the offences punishable under Sections 376, 366, 363 of IPC and u/s 4. 5(L), 6, 8, 12 and 17 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.