RAMESHBHAI ARJANBHAI CHUDASAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Denish Mavadhiya on behalf of the applicant and learned APP Mr. L.B. Dabhi on behalf of the respondent- State.

(2.) The applicant apprehending his arrest in connection with the FIR being FIR No. 11186002220658 of 2022 registered with Kodinar Police Station, District; Gir Somnath on 28/5/2022 for offences punishable under Ss. 354(A) and 323 of the Indian Penal Code and under Ss. 12 and 18 of the Protection of Children from Sexual Offences (POCSO) Act, 2012, has preferred this application praying for grant of anticipatory bail.

(3.) Learned Advocate Mr. Mavadhiya on behalf of the applicant would submit that absolutely false complaint has been lodged by the first informant more particularly it is submitted that the FIR in question came to be lodged on 28/5/2022 at 21.40 hours whereas for very selfsame incident, the present applicant had lodged an FIR on the same day but before the FIR had been lodged by the first informant. It is submitted by the learned Advocate that infact the present applicant had been assaulted by the first informant and her brother and such assault had resulted in grievous injuries being caused to the present applicant and considering the same learned Advocate would request that the present applicant may be enlarged on anticipatory bail.