ILESH J.VORA,J. - (1.)Though served, none appears for the respondent no.2.
(2.)This is an appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, challenging the order dated 02.02.2021 passed by the learned 3rd Additional Sessions Judge, Bhavnagar in Criminal Misc. Application No. 78 of 2021 in relation to the First Information Report No. being CR. No. I-11198065200678 of 2020 registered with the Vallabhipur Police Station for the offences punishable under Sections 354A, 506(2) and 114 of the IPC and Section 8 of the POCSO Act read with Sections 3(1)(r), 3(1)(s), 3(1)(w), 3(2)v of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act of 1989).
(3.)Heard Mr. B.M. Mangukiya, the learned advocate for the appellant. Referring to the FIR, it is submitted that the appellant has no role to play in the commission of offence. According to the case of the prosecution, the appellant was standing outside the premises of the first informant. Under the circumstances, the appellant may be enlarged on bail. It is further submitted that there are no criminal antecedents to the discredit of the appellant. The investigation is completed and the chargesheet is filed.