NILESHKUMAR HARSUKHLAL MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Kisan Prajapati, learned advocate states that he has instruction to appear for the prosecutrix - Nishaben daughter of Dhanjibhai Chauhan. He has identified the prosecutrix, who is present in the court and who has entered into the marriage with the applicant on 4/11/2015 i.e. after attending the age of majority. He has produced School Leaving Certificate and Marriage Certificate. On inquiry made by the Court, the prosecutrix has stated that her correct date of birth is 7/8/1997 and she had entered into marriage with the applicant and wants to stay with the applicant.

(2.) Rule. Ms.Nisha Thakore, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent - State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I - 93 of 2015 registered with Keshod Police Station, Junagadh, for the offences punishable under Sections 363, 366, etc. of the Indian Penal Code and Section 8 of the Protection of the Children from Sexual Offences Act.