ANKITBHAI MADHAVBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant ' Ankitbhai Madhavbhai Parmar has filed this Application under Sec. 439 of the Code of Criminal Procedure for enlarging the Applicant on Regular Bail in connection with FIR being C.R. No. 11196004230054/23 registered with Gotri Police Station, Vadodara for the offences punishable under Ss. 363, 366, 376(2)(n) of the Indian Penal Code and Ss. 4, 5(I), 6, 8 of the The Protection of Children from Sexual Offences Act, 2012.

(2.) Heard learned Advocate Mr. Pratik Barot for the Applicant and learned APP for the Respondent ' State.

(3.) Learned Advocate for the Applicant / Accused has submitted that the Applicant and the Prosecutrix were in relation for quite some time prior to the registration of the FIR. The prosecutrix had gone with the present Applicant on her own volition and the physical relations were established between them withn the consent of the prosecutrix herself.