HARSHADBHAI JAYANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No. 16 of 2020 before the Court of learned Additional Sessions Judge, Narmada at Rajpipla u/s. 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on regular bail on account of offence being registered vide I ?C.R. No.18 of 2018 with Garudeshver Police Station, Narmada for the offence punishable under Section 354 of the Indian Penal Code; u/s. 8, 10, 11 and 12 of the POCSO Act; u/s. 3(1)(W), (i), 3(2)(vii) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") as well as u/s. 75 and 82 of the Juvenile Justice Act, 2015 wherein, the learned Additional Sessions Judge, Narmada at Rajpipla rejected the said application on 29.01.2020.

(2.) Feeling aggrieved by the said order, the appellant preferred present appeal u/s 14A of the Atrocities Act.

(3.) Heard learned advocates for the respective parties and learned APP for the respondent Nos.1 and 2.