BHAVESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the respondent State and learned Advocate Mr.Gulam Pathan appearing for the complainant who is permitted to assist learned Pubic Prosecutor.

(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.11191004210208 of 2021 with Amraiwadi Police Station for the offences punishable under Sections 363, 366 and 376(2)(n) of the IPC and u/s 3, 4, 5(l), 6 and 18 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.