BHARATBHAI BACHUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Urmila Desai 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. registered at C.R. No. I - 26/2016 with Gir Gadhada Police Station for the offences punishable under Sections 363, 366 and 376 of the IPC and under section 11(1) of the POCSO Act.

(3.) Learned advocate Ms. Urmila Desai 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. Learned advocate Ms. Urmila Desai further states at bar that the applicant is ready and willing to marry with the victim girl after the victim girl attains the age of majority.