DINESHBHAI ARJUNBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with First Information Report being C.R.No.I -19 of 2015 registered with Sama Police Station, District: -Vadodara for the offences punishable under Sections 363, 366, 114 and 376 of the IPC and Sections 3(a), 4, 5(L) and 6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Heard learned counsel for the applicant and learned Additional Public Prosecutor for the respondent -State.

(3.) Learned advocate for the applicant submits that the applicant and the victim girl were knowing to each other since long and they were living in a friendship. It is submitted that from the statement of the victim girl, she went voluntarily with the applicant. It is further submitted that the applicant is an innocent person, however, he has been falsely implicated in the alleged offence. It is also submitted that investigation is over and charge -sheet is filed, now there is no possibility of tampering the evidence. He further submits that the applicant is ready and willing to abide by all the conditions which may be imposed by this Court and, therefore, he may be enlarged on regular bail.