PATANI PRAKASHBHAI PARATHIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor Ms. Thakore waives service of Rule on behalf of the respondent -State of Gujarat.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, ("the Code") the applicant - original accused No.2 has prayed to release him on bail in case of his arrest in connection with the FIR being CR No.I -49/2015 registered with Chhapi Police Station, District Banaskantha for the offences punishable under Sections 363, 366, 376 and114 of the IP Code and sec. 29 of the POSCO Act.

(3.) It is alleged in the FIR that the accused No.1 had induced daughter of the complainant for marriage and made the daughter of the complainant to go with him and moved at different places and also entered into physical relationship with the daughter of the complainant against her wish. It is further alleged that after the accused no.1 and the daughter of the complainant came back, the applicant left the daughter of the complainant on road and the girl reached to the house, informed the complainant and the other relatives about the incident happened with her and the complaint was then lodged.