ASIF SAEDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, none appears for the respondent no.2.

(2.) This is an appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, challenging the order dated 31.05.2021 passed by the learned 2nd Additional Sessions Judge, Gondal in Criminal Misc. Application No. 224 of 2021 in relation to the First Information Report being CR. No. I-11213016210259 of 2021 registered with the Gondal Taluka Police Station, Dist.: Rajkot for the offences punishable under Sections 363, 366, 376 of the IPC and Section 4 of the POCSO Act read with Sections 3(1)(w), 3(2)(5), 3(2)(5A) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act of 1989).

(3.) Heard Mr. A.M. Saiyed, the learned advocate for the appellant. Referring to the FIR, it is submitted that the appellant has no role to play in the commission of offence. It is further submitted that there are no criminal antecedents to the discredit of the appellant. The investigation is completed and the chargesheet is filed. Under the circumstances, the appellant may be enlarged on bail.