KETKIBEN VASUDEV VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant 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. 11215002231146/2023 registered with Anand Town Police Station, Anand.

(2.) Heard learned Senior Advocate Mr. Mihir Thakore appearing with leanred Advocate Mr. Meetkumar J. Pandit for the Applicant and learned APP Mr. L.B.Dabhi appearing on behalf of the Respondent - State of Gujarat.

(3.) Learned Senior Advocate Mr. Mihir Thakore has submitted that, by registering the present FIR, the present Applicant has been accused of committing an offence punishable under Ss. 389, 354(c), 120(B) of the Indian Penal Code and Ss. 66(E) and 67(A) of the Information Technology Act. He submitted that Sec. Sec. 354(c) provides punishment for the offence of Voyeurism. The present Applicant being a lady, the offence punishable under Sec. 354(c) of IPC is not made out against her.