MEHULBHAI HITESHBHAI TRADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Mayank Chavda on behalf of the appellant, learned Additional Public Prosecutor Mr.Dabhi on behalf of the respondent-State and learned Advocate Ms.Chetna Gohel for the prosecutrix.

(2.) Learned Advocate Ms.Chetna Gohel tenders an affidavit on behalf of the prosecutrix, which is taken on record.

(3.) By way of this appeal filed under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act read with Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. bearing C.R. No.11186007220062 of 2022 registered with Talala Police Station, Gir-Somnath on 10/2/2022 for offences punishable under Ss. 363, 366 and 376(2)(N) of IPC, under Ss. 5(L), 6 and 18 of POCSO Act and under Ss. 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.