RANJAY SUDARSHANSHAHU GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Adilhushain M. Saiyed, learned advocate for the appellant.

(2.) This appeal is filed under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'the Atrocities Act ') praying for an order of regular bail in connection with offence registered at C.R.No.11199006210139 of 2021 registered with Ankleshwar Rural Police Station, Bharuch for the alleged offence under Sections 354A and 504 of Indian Penal Code, Section 8 of Protection of Children from Sexual Offences (for short, 'POCSO ') and Section 3(1)(s), 3(1)(w), 3(2) (va) of 'the Atrocities Act '.

(3.) According to the allegations in the FIR, as submitted by learned advocate for the appellant, calls for maximum punishment which can be imposed upon the appellant is 5 years. It is further submitted that the appellant is aged about 20 years. Though victim is 10 years of age the identification by the victim of the appellant neither before police nor before the Executive Magistrate, even if it is not incorrect is doubtful. He has further submitted that the appellant may be imposed certain conditions to check his movements and he be released on bail.