SAILESHKUMAR LAKSHMANSINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No. 2968 of 2019 before the Court of learned 15th Sessions Judge & (Special Judge [Atrocity Cases]), Vadodara u/s. 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on regular bail on account of offence being registered vide I-C.R. No.98 of 2019 with Fatehgunj Police Station, Vadodara City for the offence punishable u/s. 376(N) and 114 of Indian Penal Code as well as u/s. 3(1) (W), 3(2)(5), 3(1)(R)(S) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein, the learned 15th Sessions Judge & (Special Judge [Atrocity Cases]) , Vadodara rejected the said application on 22.11.2019 .

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

(3.) Heard learned advocates for the respective parties and learned APP for the respondent-State.