NAVAL DIPAKKUMAR THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. No.11196008220316 of 2022 registered with J. P. Road Police Station, District Vododara City, for the offences punishable under Ss. 376(2)(N)(F) and 212 of the Indian Penal Code.

(2.) Brief facts of the case is that first informant Ashish Kantilal Thakkar has alleged in his complaint that the applicant Navalbhai Thakker is his distant relative and used to visit his home for past one year and used to talk with his daughter Janvi. Though the complainant told him not to meet his daughter, the applicant used to talk with her on phone and used to pick her from tuition classes. It is also alleged in the FIR that on the pretext of marrying her, the applicant used to have physical relationship with her against her wishes and had made her write a letter against her parents for his safety.

(3.) Learned advocate appearing for the applicant submits that investigation is over and charge sheet is filed. He also submits that the prosecutrix is 20 years old and was aware of the fact that the applicant is married and no evidence are there in the charge sheet papers of false promise by the applicant of marrying her. The applicant has no criminal antecedents also. Hence, considering the nature of offence and role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.