HITESHKUMAR RAMESHBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms.Sanskruti Shukla, learned advocate states that she has received instructions to appear on behalf of respondent no.2 and shall file her Vakalatnama in the Registry forthwith. Registry is directed to accept her Vakalatnama.

(2.) This is an appeal under Section 14(A) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter be referred to as "the Atrocity Act" for short) at the instance of the appellant- original accused for enlarging the appellant on regular bail in connection with FIR being C.R. No.I-138 of 2018 registered with Kalol Police Station for the offence punishable under Sections 376(2)(1) , 376(2)(N) , 354(a) and 506(2) of the Indian Penal Code and Sections 4 , 5(L), 6, 8, 12 and 17 of the POCSO Act and Sections 3(1)RSW(1) and 3 (2)(5A) of the Atrocity Act.

(3.) Heard learned advocate for the appellant, Ms.Monali Bhatt, learned APP for the respondent-State and learned advocate for respondent no.2.