FIROZBHAI KASAMBHAI PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.11211055200363 of 2020 with Wadhwan Police Station, District Surendranagar for the offences punishable under Sections 376(2)(n) , 504 , 506(2) and 114 of the Indian Penal Code, 1860.

(3.) Learned advocate for the applicants has submitted that the allegations made against the applicants are vague and they have been falsely implicated in the alleged offence. He has submitted that the applicants are arrested on 14.08.2020 and they are behind the bars since then. He has submitted that the FIR is lodged on 21.07.2020 after the incident occurred on 26.05.2020 i.e. after a delay of two months. He has submitted that the accused no.1 and the victim girl are in love affair forcefully married to one Faizan. He has also submitted that the victim girl had given a statement in favour of the accused no.1 in presence of her parents before the concerned police officer of the Wadhwan Police Station, wherein she has shown her willingness to live with the original accused no.1. Thus, the learned advocate has submitted that the present application may be allowed. forcefully married to one Faizan. He has also submitted that the victim girl had given a statement in favour of the accused no.1 in presence of her parents before the concerned police officer of the Wadhwan Police Station, wherein she has shown her willingness to live with the original accused no.1. Thus, the learned advocate has submitted that the present application may be allowed.