BHARAT VALJI HIRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Zabuawala for the applicant states at bar that the respondent No.2 is duly served and he will file DS affidavit during the course of the day.

(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 - 49/2017 with Mankuva Police Station for the offences punishable under Sections 363, 366 and 376, 114 of the IPC, under section 3, 4, 17 and 18 of the POCSO Act and under section 4, 5(L), 6 and 3(1)(W)(1), 2 and 3(2)(v) of the Atrocity Act.

(3.) Learned advocate Mr. AA Zabuawala 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.