KARAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Prithu Parimal appearing on behalf of the appellant, learned APP Mr.Dabhi for the respondent State and learned Advocate Mr. Vishal B. Mehta for the respondent No.2- first informant.

(2.) This appeal is filed by the appellant, 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, 1973, for being released on regular bail in connection with F.I.R. registered as C.R. No.11191008220121 of 2022 on 19/1/2022 with Chandkheda Police Station, Ahmedabad City, for the offences punishable under Ss. 363 , 366 and 376(2)(N) of the Indian Penal Code, Ss. 3(A), 4, 6, 11(vi), 12 , 18 of the Protection of Children from Sexual Offences Act, 2012 and Ss. 3(2)(5), 3(2) (5-A), 3(1)(w)(ii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Learned Advocate Mr. Prithu Parimal for the appellant would submit that the appellant is innocent boy aged about 22 years, however he has been falsely implicated in the alleged offences. Learned Advocate Mr.Parimal would submit that there is no role played by the appellant in the alleged offence and he has been in jail since 26/1/2021. Learned Advocate Mr.Parimal, therefore, would request that this Court may be pleased to release the appellant on regular bail.