NANDU SUDAM CHAUDHARY 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-78 of 2016 registered with Dindoli Police Station, Surat for the offences punishable under Sections 363, 366, 376 (2)(J)(N) and 114 of the Indian Penal Code and Sections 4 and 6 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 has moved at various places and thereby, abandoned the lawful guardianship of her parents voluntarily.