MAHESHBHAI BAKORBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today, learned APP for the respondent no.1-State has produced a report dtd. 20/3/2022 under the signature of Incharge Assistant Superintendent of Police, Jambusar Division, Jambusar, which is taken on record.

(2.) Present appellant has filed Criminal Misc. Application No. 122 of 2022 before the court of learned Special Judge (POCSO) and 3rd Additional Sessions Judge, Bharuch u/s 439 of the Code of Criminal Procedure, 1973 requesting to enlarge him on regular bail on account of offence being C.R. No. 11199027220046 of 2022 registered with Jambusar Police Station, Dist: Bharuch for the offence punishable under Ss. 354-A , 506(2) of the Indian Penal Code; Sec. 12 of the POCSO Act and Ss. 3(1)(w)(i) , 3(2)(I) , 5 of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") , wherein the learned learned Special Judge (POCSO) and 3rd Additional Sessions Judge, Bharuch rejected the said application on 5/2/2022.

(3.) Feeling aggrieved by the said order, appellant has preferred this appeal u/s 14A of the Atrocities Act.