VIKAS SAHIRAM KURMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms.Raksha Khadet is permitted to file her vakalatnama for original complainant. Registry to accept the same.

(2.) Heard learned advocate Ms.Nandankar for the applicant and learned Additional Public Prosecutor Mr.Soni for the respondent ' State.

(3.) By way of the present appeal under Sec. 14 (A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act, the applicant accused has prayed to release him on regular bail in connection with FIR being C.R.No.11191028221186 of 2022 registered with Vejalpur Police Station, District Ahmedabad City for the offences punishable under Ss. 363, 366 and 376(3) of the Indian Penal Code, Ss. 3A, 4 and 17 of the Protection of Children from Sexual Offences Act and Ss. 3(1)(w) (i), 3(w)(ii) and 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. 3. Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.