KISHAN GOPALBHAI VANJARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Bhavesh Hajare on behalf of the appellant and learned Additional Public Prosecutor Mr.Dabhi on behalf of the respondent- State.

(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. 1121306220093 of 2022 registered with Kotda Sangani Police Station, District Rajkot Rural on 14/3/2022 for offences punishable under Ss. 363, 366 and 376(2)(n) of IPC, Sec. 6 of the Protection of Children from Sexual Offences Act and Sec. Sec. 3(1)(w), 3(2) (v-A) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Learned Advocate on behalf of the appellant would submit that the appellant has been falsely implicated in the alleged offence and there is no role attributed to the appellant and there is no evidence on record to show the involvement of the appellant. Learned Advocate would submit that the prosecutrix had willingly accompanied the appellant and the appellant and the daughter of the First Informant are in love. Learned Advocate would submit that having regard to the same, this Court may release the present appellant on regular bail subject to any stringent conditions as may be imposed by this Court.