DHARMESH @ DHAMO SHAMBHUBHAI KUNDALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.Neeraj Soni, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) THE present application is filed under Section 439 of the Code of Criminal Procedure in connection with an offence being C.R.No.I-152 of 2012 registered with Amreli Taluka Police Station, for the offences punishable under Sections 363, 366, 376 and 114 of the Indian Penal Code.

(3.) I have heard learned advocates appearing on behalf of the respective parties. The role played by the applicant is that he has helped the main accused to run away with the daughter of the complainant.