MILAN @ HALU RAMESHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for respondent - State of Gujarat.

(2.) The present appeal is filed under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act for regular bail in connectio1n with the FIR being C.R. No.11203023250045/2025 2025 registered with the 'A' Division Police Station, Junagadh for the offence punishable under Ss. 137(2), 87, 64(2)(I), 64(2)(M) and 64(2)(H) of the Bharatiya Nyaya Sanhita, 2023, under Ss. 4, 6, 8, 10 and 12 of the POCSO Act and under Ss. 3(1)(W) (I) and 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .

(3.) Learned advocate submitted that now the investigation is completed and after submission of the chargesheet, the present appeal is preferred and the appellant is arrested on 27/1/2025 and since then, he is in judicial custody. Learned advocate submitted that the applicant is aged about 22 years and is behind the bar since his arrest and if he is not granted bail then, his entire future would be ruined. He further submitted that during the course of investigation, the statement of the victim, who was below 18 years at the time of commission of crime, was recorded, wherein she has categorically stated that she was in love with the applicant and it was a consensus act. It is, therefore, urged that considering the nature of the offence and the period of incarceration, the appellant may be enlarged on regular bail by imposing suitable conditions.