BHAVU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.11219007200593 of 2020 with Vaghai Police Station, District Dang for the offences punishable under Ss. 376 and 506 of the Indian Penal Code, 1860 (for short "the IPC ") and under Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 (for short "the POCSO Act").

(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 submitted that the prosecutrix was 16- 1/2 years old and was having love affair with the applicant. He has further submitted that the applicant has been arrested on 16/06/2020 and has been incarcerated since then. He has submitted that the parties have amicably settled the dispute. He has forwarded a copy of the affidavit dated 29/10/2021 filed by the father of the prosecutrix. He has also submitted that a consent quashing being Criminal Misc. Application No.13160 of 2021 is filed, which is pending before this Court.