ASHISH ARVINDBHAI ASARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. RB Thakor for the applicant and learned APP 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-5 of 2017 registered with Bhiloda police station, Modasa under Sections 363, 366 and 376 of the Indian Penal Code and Sections 4,6 and 12 of the POCSO Act.

(3.) Learned advocate for the applicant has submitted that the applicant and the prosecutrix were in love with each other and the prosecutrix accompanied the applicant of her own and thereby, abandoned the guardianship of her parents voluntarily and moved with the applicant at various places.