ASHOKBHAI SOMABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Appeal is filed by the appellant - original first informant under Sec. 14 A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act') challenging the order passed by the learned 3rd Additional Sessions Judge, Junagadh dtd. 12/12/2021 passed in Criminal Miscellaneous Application No.855 of 2019 whereby respondent nos.2 and 3 herein - original accused have been granted an order in the nature of anticipatory bail.

(2.) According to the case of the prosecution, respondent nos.2 and 3 - present accused, who are father and son, have outraged the modesty of two minor victims aged less than 16 years as also committed an offence under Ss. 376, 376(3)(b), 354 A, 354 B, 452 and 114 of the Indian Penal Code , Ss. 6 , 8 , 11(1) and 12 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'POCSO') as also for an offence under Ss.

(3.) (1)(r) , 3(1)(s) , 3(1)(w) and 3(2)(v) of 'the Act'.