ALPESHBHAI LALJIBHAI ZINZUWADIYA 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 for regular bail in connection with F.I.R. being C.R.No.I-115 of 2017 registered with Joravarnagar police station, Surendranagar for the offences punishable under Section 376 of the Indian Penal Code.

(3.) Briefly stated, it is alleged by the complainant that she is 22 years old married lady. She admits in the complaint that she was having affair with the applicant. It is alleged that on 24.09.2017, she was asked by the applicant to come with him and she went with him with condition to return within two to four hours and they stayed at one farm for more than 3 months. It is alleged that as the brother of the complainant lodged application of their run away, the complainant came back to Joravarnagar police station with the applicant and came to know that her father has been murdered. Thus, the present complaint came to be lodged.