ARJANBHAI LAKHABHAI ODEDARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No. 485 of 2021 before the Court of learned Additional Sessions Judge, Porbandar 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 C.R. No. 11218009210789 of 2021 with Kamlabag Police Station, Porbandar for the offence punishable u/s. 363, 366, 376 (2)(J) and 114 of the I.P.C. and u/s. 3(1)(W) (1), 3 (2)(v) and 3(2)(va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 2015 (for short "the Atrocities Act") as well as u/s. 4, 8 and 17 of the POCSO Act wherein, the learned Additional Sessions Judge, Porbandar rejected the said application on 30/11/2021.

(2.) Feeling aggrieved by the said order, the appellant preferred present appeal u/s. 14A 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.