BHAVESH BHANJIBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Public Prosecutor Mr. Amin states at bar that the respondent No.2 is served.

(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 - 46/2017 with Saila Police Station, Surendranagar for the offences punishable under Sections 363, 366 and 376(2), 114 of the IPC and under section 3(1), 4, 6 and 17 of the POCSO Act.

(3.) Learned advocate Ms. Ashwini Mehta 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.