RAJESH DUSHYANTBHAI VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Ashish Dagli on behalf of the appellant, learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent no.1-State and learned Advocate Mr. PV Patadiya on behalf of the first informant - respondent no.2.

(2.) This appeal is filed by the appellant under Sec. 14A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act ,1989 read with Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in connection with F.I.R. being C.R.No. I -43 of 2019 registered with Karelibaug Police Station, Vadodara on 14/5/2019 for the offences punishable under Ss. 376(2)(N) , 313 , 323 , 504 , 506(2) , 114 of the Indian Penal Code and Sec. Sec. 3(2)(v) , 3(1)(w)(i) and 3(1)(r) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act .

(3.) Learned Advocate Mr. Dagli on behalf of the appellant would submit that allegations in the FIR would clearly show that the appellant and the first informant had entered into a relationship when both were studying in 11th standard, at the relevant point of time both aged approximately 16- 17 years.