BHUPENDRASINH BHAVANSINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives of notice of rule on behalf of the respondent-State.

(2.) The applicant is arraigned as accused no.3 in C.R.No.I-33 of 2019 filed for the offences under Sec. 376 (1), 384, 342, 494, 506 (1) and 114 of the Indian Penal Code . The offence came to be registered on the complaint being given on 11/6/2019.

(3.) Mr.S.S.Khan, learned advocate for the applicant submits that present applicant has been identified as "Bapu", however, he was not named in FIR and the applicant was enlarged on anticipatory bail by the Sessions Court and the only allegation against present applicant and others is that they had informed the victim that co-accused Naidu Balram Krishnamurthy, who was giving marriage proposals to the victim, was a nice person and was unmarried, and accordingly, present applicant and others had recommended the victim to marry him. He further submitted that all these accused and victim were working in Medusins Solutions Private Limited, a pharmaceuticals outsourcing company, and the accused and the victim aged 27 years were in relationship with each other. He also submitted that there is no other allegation against present applicant of having induced the victim or having given any false information. He also submitted that present applicant and other co-workers had no information about marital status of main accused-Naidu Balram Krishnamurthy.