JAYRAJBHAI GAMBHIRBHAI KOTILA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed for regular bail in connection with C.R.-I No. 11198042200228 of 2020 registered with Palitana Town Police Station, Dist : Bhavnagar for the offences punishable under Sections 376, 376(1), 376(3) and 506(2) of the Indian Penal Code, Section 6 and 10 of the POCSO Act and Sections 3(1)(r), 3(1)(w)(i) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(2.) Appeal was admitted vide order dated 29.09.2020.

(3.) Heard learned advocate for the applicant, learned advocate for the complainant and the learned Additional Public Prosecutor through Video Conferencing.