VASAVA SANJAYBHAI DALPATBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 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.11823017210969 of 2021 registered with Rajpipla Police Station, District Narmada for the offence punishable under Ss. 376(2)(n) and 406 of the Indian Penal Code.

(2.) Heard learned advocates for the respective parties.

(3.) It was submitted by learned advocate for the applicant that whole story put up by the complainant is false. In fact, the applicant got engaged with the complainant in the year 2019 and thereafter, relationship was developed and all throughout the relationship was consensual and now as an attempt this complaint is filed with allegations of sec. 376 of IPC. That, FIR is registered after delay of three months from the last date of offence and no explanation has been given by the complainant. That bare reading of the FIR clearly shows that the FIR is registered only because of the fact that the complainant is not ready and willing keep daughter of the applicant with them after marriage and such has triggered into filing of the complaint. That the applicant is aged about 37 years and is having immovable properties and has a good reputation in the society.