AMIT GOVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) The present application is filed under Sec. 173 of the Code of Criminal Procedure, 1973 (for short "Cr.PC") for regular bail in connection with FIR being C.R. No.11210021250650 of 2025 registered with Katargaam Police Station, Surat for the offences under Ss. 376, 354(A), 507 and 406 of the Indian Penal Code and Ss. 3(1)(r)(s), 3(1)(w) (I), 3(1)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Learned advocate appearing on behalf of the applicant submits that the applicant is innocent and has been falsely implicated in the alleged offence. It is further submitted that the investigation is complete and the chargesheet has already been filed. It is also contended that the applicant and the victim were in a consensual relationship. Therefore, considering the nature of the offence, it is prayed that the applicant may kindly be enlarged on regular bail by imposing suitable conditions.