AJITSINH MAHENDRASINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. being C.R.No.I-42 of 2016 registered with Surendranagar City 'B' Division police station, Surendranagar for the offences punishable under Section 439 of the Code of Criminal Procedure and u/s

(3.) (A) and 4 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.