DHRUV RAJESHBHAI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of Rule on behalf of the respondent-State.

(2.) By way of this appeal filed under Sec. 14 of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act read with Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.11195017240513 of 2024 with Diyodar Police Station, District-Banaskantha for the offences punishable under Ss. 376(2)(n), 506(2) of the IPC and under Ss. 3(1)(s), 3(1)(w) and 3(2)(v) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) Mr. Parthiv Shah, learned advocate for the appellant- applicant submits that it was a long standing consensual relation and no offence whatsoever has been committed.