NITIN HARILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellant filed Criminal Misc. Application No. 611 of 2021 before the Court of learned Special Judge (POCSO) and 3 rd Additional Sessions Judge, Bharuch u/s. 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on anticipatory bail on account of offence being registered vide C.R. No.11199024210873 of 2021 for the offence punishable u/s. 354A of Indian Penal Code , Sec. 3(1)(w) (I) of the of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") and under Sec. 8 of Protection of Children from Sexual Offences Act, 2012, wherein learned Special Judge (POCSO) & 3rd Additional Sessions Judge, Bharuch rejected the said application on 18/8/2021

(2.) Feeling aggrieved by the said order, appellant has preferred present appeal under Sec. 14(A) of the Atrocities Act.

(3.) Heard learned advocate for the appellant, learned advocate for the respondent No.2 and learned APP for the respondent-State.