NARESH DINUBHAI DHADHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No. 93 of 2020 before the court of learned 4th Additional Sessions Judge, Surendranagar 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 CR No. II-335 of 2019 with Surendranagar City "A" Division Police Station for the offence punishable u/s 323, 504, 506(2) and 114 of the Indian Penal Code and u/s.3(2)(v)(a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein the learned 4 th Additional Sessions Judge, Surendranagar rejected the said application on 01.02.2020.

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

(3.) Heard learned advocate for the applicant and learned APP for the respondent-State.