MAHESH GORDHANBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment submitted by the learned advocate for the applicant is ordered to be taken on record. The same is allowed. Necessary amendment as per draft amendment be carried out during the course of the day.

(2.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R.No.I-80 of 2017 with Shapar-Veraval police station.

(3.) Learned advocate 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.