SHANKARBHAI SUMANBHAI AJNAR 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-04 of 2017 registered with 'A' Division Morbi City police station for the offences punishable under Sections 363, 366, 323, 376(2)I,N, 504, 506(2) and 114 of the Indian Penal Code, Sections 3(A), 4 and 6 of the POCSO Act and Section 135 of the G.P. Act.

(3.) Briefly stated, it is alleged that on 09.01.2017, the first informant alongwith his family members was at his house and at around 1:30 am., four to five unknown persons came there and forcefully taken away his niece - Ms.Sagar and Ms.Rina and, therefore, the first informant and his family members tried to save them but, they were beaten with the stick and all those persons have run away alongwith both the girls. Thus, the present complaint came to be lodged.