THAKOR MANOJJI RAMANJI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.I-87 of 2017 with Mehsana "A" Division Police Station, District Mehsana for the offences punishable under Sections 363, 366 and 376 of the Indian Penal Code, 1860 (IPC) as well as Sections 4, 5(L), 6, 8, 12 and 17 of the Protection of Child from Sexual Offences Act, 2012 (POCSO).

(3.) Learned advocate for the applicant has submitted that the allegations made against the applicant are vague and he has been falsely implicated in the alleged offence. He has further submitted that the applicant has been arrested on 18.08.2020 and has been incarcerated since then. He has submitted that the FIR has been belatedly lodged after a period of 20 days and no sufficient explanation was given with regard to delay of lodging the FIR.