PRADIP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. S.M. Kikani on behalf of the appellant, learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent no.1- State and learned Advocate Ms. Dipmala Desai on behalf of the respondent no.2- first informant.

(2.) 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. 11193017210693 of 2021 registered with Damnagar Police Station, Amreli on 2/12/2021 for offences punishable under Sec. 376(2)(N) of the Indian Penal Code and also under Sec. 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(3.) Learned Advocate Mr. Kikani on behalf of the appellant would submit that the present appellant and the first informant at the relevant point of time, were aged approximately 21 years and whereas the present appellant and the first informant had a love affair and the present appellant and first informant had eloped and lived for a brief period together for approximately two months.