THAKOR VIJAYJI BABUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Kamlesh Kotai, learned advocate for the appellant as also Ms. Jirga Jhaveri, learned APP for respondent No.1 - State of Gujarat.

(2.) Respondent No.2 - original first informant, though served, neither present nor she is represented by any advocate.

(3.) This Appeal is filed under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Act ") praying for an order of regular bail post submission of charge-sheet in connection with an offence registered as C.R.No.I-11206044210985 of 2021 registered with 'A ' Division Police Station, District - Mahesana, for the offence punishable under Sections 363, 376(2)(n), 344, 392 and 120-B of the Indian Penal Code and under Sections 3(2)(v) and 3(2)(v-a) of "the Act " as also under Sections 4, 5(l), 6, 8 and 17 of the Protection of Children from Sexual Offences Act (POCSO).