JAYESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Cause list shows that notice was duly served to the respondent No.2. Though, today when the matter was called out, nobody is appeared to contest this appeal. Appellant has filed affidavit of serving notice to the respondent No.2.

(2.) The appellant preferred Criminal Misc. Application No. 7685 of 2021 before the Court of learned Additional Sessions Judge, Court No.15, City Civil & Sessions Court, Ahmedabad u/s. 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on regular bail on account of offence being registered vide I-C.R. No.11191004211264 of 2021 with Amraiwadi Police Station, Ahmedabad City for the offence punishable u/s. 363, 366, 354(a) of IPC and u/s. 7,8, 18, of POCSO Act as well as Sec. 3(2)(5) , 3(1)(W)(i) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein, the learned Additional Sessions Judge, rejected the said application on 25/10/2021.

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