CHETNA VIJAYBHAI PITRODA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No. 5181 of 2019 before the court of learned Special Judge (POCSO), City Civil Court, Ahmedabad u/s 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on anticipatory bail in the event of his arrest on account of offence being registered vide C.R. No. I-78 of 2019 with Amraiwadi Police Station for the offence punishable u/s 376, 452, 354(d), 505(2), 294(b), 323, 114 of the Indian Penal Code and u/s 3, 4, 5(1) and 18 of the Protection of Children from Sexual Offences Act, 2012 (in short "the POCSO Act") and u/s. 3(2)(5), 3(1)(wi)(wii), 3(1)(r)(s) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act"), wherein the learned Special Judge (POCSO), City Civil Court, Ahmedabad rejected the said application.

(2.) Feeling aggrieved by the said order, the appellant preferred said appeal u/s 14A of the Atrocity Act.

(3.) Heard learned advocates for the respective parties and learned APP Mr. J. K. Shah for the respondent no.1- State.