AARIF USMAN KHILJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. M.M. Saiyed on behalf of the appellant, learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent no.1- State.

(2.) Though served, none appears on behalf of respondent no.2.

(3.) This is appeal filed by the appellant under Sec. 14-A of the Scheduled Castes 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 No. 11199034220021 of 2022 registered with Kavi Police Station, District; Bharuch for offences punishable under Ss. 376(2)(n) and 506(2) of the Indian Penal Code read with Sec. 4 and 6 of the POCSO Act and under Sec. 3(1)(r) , 3(1)(s) , 3(1)(w)(i) , 3(1)(w)(ii) , 3(2)(v) , 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.