BHARGAV RAMESHBHAI BHUTAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court passed an order on 16/6/2023 as under:

(2.) Today, when the matter was called out, Mr.Sojatwala, learned advocate is not present. This Court inquired from the Court Master with regard to sick note and/or leave note filed by the learned advocate. It was reported that there was no any sick note or leave note filed by him. In view of the above, this Court deems it fit to consider the matter ion merits.

(3.) This is an application filed by the accused who is facing the charge under Ss. 363 and 366 of the Indian Penal Code in connection with FIR registered with 'D' Division Police Station, Bhavnagar being I-C.R.No.67 of 2013 dtd. 13/5/2013. It is alleged in the FIR that daughter of complainant - Respondent No.2 aged 17.5 years was entice by present applicant in order to commit rape, left the house and not found out despite various efforts.