RAMESH LALA KHARADI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive regular bail application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with FIR being I-C.R. No. 11191008200099 of 2020 registered with Chandkheda Police Station, District-Ahmedabad (City) for the offences punishable under Sections 363, 366, 344, 376(2)(I), 376(2)(n), 376(3) and 114 of the Indian Penal Code and under Sections 3, 4, 5(L), 6, 16 and 17 of the POCSO Act.

(2.) Heard learned Advocate Mr. Jucky Lucky Chan for the Applicant and learned APP Mr. Dharmesh Devnani for the Respondent State through Video Conference.

(3.) The brief facts of the case are that the accused persons with connivance of each other abducted the daughter of the complainant aged about 12 years and 3 months and thereafter taken her to Rajasthan and accused No. 1 has made forceful physical relationship with the victim and the present applicant and the other co-accused have helped the accused No. 1 in the alleged offence, and accordingly FIR came to be filed.