SURENDRA PARSA RAM SHRIVAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend.

(2.) Present appellant has filed Criminal Misc. Application No. 93 of 2022 before the court of learned Additional District Judge, Banaskantha at Tharad u/s 439 of the Code of Criminal Procedure, 1973 requesting to enlarge them on regular bail on account of offence being C.R. No. 11195050220092 of 2022 registered with Tharad Police Station, for the offence punishable under Sec. 376(3) of the Indian Penal Code; Sec. 4 of the Protection of Children from Sexual Offences Act 2012 and Sec. 3(2)(v)(a) , 3(1)(w)(i) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") , wherein learned Additional District Judge rejected the said application on 15/4/2022. Feeling aggrieved by the said order, appellant has preferred this appeal u/s 14A of the Atrocities Act.

(3.) Looking to the complaint registered against the present appellant and as the victim is minor, this court is not inclined to accept the prayer made by the appellant to release him on, therefore, no notice is issued to the respondent no.2.