DARSHANBHAI MAHESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.I-11204041201310/2020 before Mahemdabad Police Station, District: Kheda for the offences under Sections 323, 504, 506(2) of the Indian Penal Code and 3(1)(r), 3(1)(s), 3(2)(iv), 3(2)(va) of Atrocity Act.

(3.) The present appeal under Section 14 of the Schedule Cast and Schedule Tribes (Prevention of Atrocities) Amendment Act,s 2015 is preferred to assail the order dated 18.02.2020 passed by learned Special Judge and Additional Sessions Judge, Nadiad in Criminal Appeal No.624/2020 wherein anticipatory bail under Section 438 of Code of Criminal Procedure Code is denied to the applicant.