BAKUL RAMESHJI THAKOR Vs. STATE OF GU JARAT

JUDGEMENT

(1.) This Criminal Appeal is filed under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ,1989 for quashing and setting aside the order dated 6.11.2019 passed in Criminal Misc. Application No.1360 of 2019 by learned Special Judge (POCSO) and 2nd Additional Sessions Judge, Gandhinagar and further relief is sought to enlarge the appellant on bail in connection with the FIR being CR No.I-107 of 2019 registered with Kalol Taluka Police Station, District - Gandhinagar.

(2.) Heard learned advocates for the respective parties and learned Public Prosecutor for the respondent-State.

(3.) The case of the prosecution appears to be that on 12.8.2019 at about 5.00 p.m. in the evening the complainant, who happens to be the mother of prosecutrix, did not find the daughter, namely, Kailash at her house. Hence, the complainant called her husband. Though tried to search out Kailash i.e. the daughter at the relevant places but, was of no avail. The brother-in-law of the complainant informed the complainant that one another girl, namely, Priyanka, who is residing nearby, is also missing simultaneously. However, later on, they were found in the company of present appellant and one Vasant Prajapati. So far as the present appellant is concerned, his name is Bakul Rameshji Thakore and is connected with the daughter of the complainant - Kailash (prosecutrix). It it is this incident which has given rise to filing of the present complaint before the Kalol Taluka Police Station, District - Gandhinagar.