VINOD PACHAN TURI (BAROT) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP Ms. Nisha Thakore 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. registered vide C.R. No. I - 29/2017 with Gadhshisha Police Station, District: Kachchh, for the offences punishable under Sections 376(1), 363, 366 of the IPC and under section 4, 5(L), 6, 11(4) 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.