SURESHBHAI MANABHAI PARMAR 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 -21 of 2011 registered with Chuda Police Station, District: -Surendranagar for the offences punishable under Sections 363, 366, 376 and 114 of the IPC and Sections 4 and 5 of the Child Marriage Act.

(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 main co -accused persons have been acquitted by the learned Trial Court on 24.2.2015 after full fledged trial. It is 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.