RAJ MAHESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in the event of his arrest in connection with FIR being CR. No.11188002230529 of 2023 registered with BAYAD POLICE STATION, Dist. Aravalli, for the offences punishable under Ss. 362 and 365 of IPC.

(3.) Learned APP appearing for the State has produced on record a statement of girl Vidhi Patel recorded by the police, which is taken on record. Perusing the same, it appears that the victim on her own will and wish went with the applicant.