MULTANI RAFIKBHAI NOORMOHMAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with First Information Report registered as I-C.R. No.94/2011 with Kotda Sangani Police Station, Rajkot Rural for the offences punishable under Sections 376, 342, 509, 506(2), 323, 504 and 114 of the Indian Penal Code.

(2.) LEARNED Counsel appearing for the applicants submits that the victim was 21 years old at the time of incident. Further statement of the victim also reveal that she had gone voluntarily with the applicant No.2. The marriage certificate dated 22.07.2011 is also placed on record and the affidavit of the victim dated 22.07.2011 (placed on record) speaks volume about the conduct of the victim. In view of the above, it is submitted that the applicants may be enlarged on bail.

(3.) LEARNED Counsels for the parties do not press for further reasoned order.