JAYSUKH @ ROBERT DHIRUBHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned A.P.P. for the respondent State.

(2.) This application is filed under section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with F.I.R. being C.R.No.I-98 of 2016 registered with Jasdan Police Station, Rajkot Rural under Sections 363 and 366 of the Indian Penal Code and Sections 4 and 6 of the POCSO Act.

(3.) Learned advocate Mr.K.S. Chandrani the applicant has submitted that the applicant and the prosecutrix were in love with each other there was no intention on the part of the applicant to entice away the prosecutrix and to take undue advantage of her and the prosecutrix left her home on her free will and volition and also asked the applicant to accompany her and she accompanied the applicant of her own and thereby, abandoned the guardianship of her parents voluntarily.