MOHANBHAI GANGARAMBHAI NINAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Premal Rachh, learned advocate for the applicants and Mr.R.C.Kodekar, learned Additional Public Prosecutor for the respondent -State.

(2.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being C.R.No.I -15 of 2013 registered with Patanvav Police Station, Rajkor (Rural) for the offences punishable under Sections 363, 366 and 114 of the Indian Penal Code.

(3.) I have considered the allegations leveled against the present applicants in the FIR and also perused the papers of investigation and considered the role played by the applicants, who are parents of the boy, with whom daughter of the complainant was gone.