HASAM OSMAN NODE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Nayanavati S. Jethva, learned counsel appearing for the appellant, Mrs. Krina Calla, learned APP for the respondent No.1 State and Mr. Sunelwala, learned counsel for the informant respondent No.2 herein.

(2.) The appellant, by way of this appeal filed under Section 14(A) of the Prevention of Atrocities Amendment Act, 2015 seeks regular bail in connection with the FIR being No. I-77 of 2019 registered with Nakhatrana Station, Dist. Kachchh, for the offences punishable under Sections 451, 376(2)(n), 506(2) of the Indian Penal Code, 1860 and Sections 3(1)(r), 3(1)(w) and 3(2)(iv) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 and Sections 3, 4, 5 (L) and 6 of the POCSO Act.

(3.) The brief facts of the prosecution case are that, the appellant has committed rape upon minor victim when she was alone at her home and thereby, she got pregnant. Mother of the victim has lodged the FIR for the alleged offence as referred to above. The appellant was arrested on 10.10.2019 and after completion of investigation, Chargesheet has been filed.