CHIRAG VINUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This 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 C.R. No. 11211016200531 of 2020 registered with Dhrangadhra Taluka Police Station, District - Surendranagar for the offences punishable under Sections 363, 366, and 376 of the IPC and under Sections 3, 4, 12, 17 and 18 of the POCSO Act and under Sections 135 of the Gujarat Police Act.

(2.) Heard learned Advocate Mr. L. M. Zala for learned advocate Ms. Sweta Dave for the Applicant and learned APP Ms. Maithili Mehta for the Respondent State through Video Conference.

(3.) Learned Advocate for the Applicant / Accused has vehemently and fervently submitted that in the present case, there is a love affairs between the prosecutrix/victim and the present applicant-accused. He further submitted that at the time of incident age of the application was 20 years only and age of the prosecutrix / victim was 17 years and 11 months. He also submitted that the applicant has family roots in the society and therefore, he is not likely to flee away from justice. That he will abide by whatever conditions imposed by the Hon'ble Court. That the charge sheet is filed, therefore, discretion may kindly be exercised and grant regular bail to the Applicant Accused.