THAKOR VIRAJI GABHIRJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, the first informant-respondent No.2 has chosen not to appear. The Court had also adjourned the matter on earlier occasion for entering appearance on behalf of the first informant- respondent No.2.

(2.) ADMIT. Learned Additional Public Prosecutor waives service of notice of admission on behalf of respondent No.1 - State.

(3.) The present appeal is filed under Section 14(A)(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Atrocities Act'), by the appellant - original accused for regular bail in connection with an F.I.R. being C.R. No.11206023201128 of 2020 registered with Kheralu Police Station, District: Mehsana for the offences under Sections 363, 366 and 376(2)(N) of the Indian Penal Code, 1860, under Sections 4, 5(L), 6 and 8 of the Prevention of Children From Sexual Offences Act,2012 and under Sections 3(2)(5-A), 3(2)(5) of the Prevention of the Atrocities Act.