VIJAYBHAI GORDHANBHAI AAKVIYA 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-82 of 2017 registered with Muli police station for the offences punishable under Sections 376 and 34 of the Indian Penal Code, Sections 4,6, 17 and 3A of the POCSO Act.

(3.) Briefly stated, it is alleged that on 24.12.2017 at around 9:30 to 10:00 p.m., husband of the complainant received a phone call from the son of the complainant - Mr.Tapu and informed to come immediately to Dharmendragadh as something wrong has taken place with Ms.Madhu. Thereafter, the daughter of complainant informed that on 24.12.2017, her neighbour - Ms.Rajaben visited her and told her to accompany her for natural call and she went with her. It is alleged that thereafter, one Mr.Jayantibhai caught hold her and committed act of physical intercourse. Thus, present complaint came to be lodged.