UMANG PRAVINCHANDRA RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No. 9228 of 2019 before the Court of learned Special Judge (Atrocity ) Court No.20, Exclusive Special Court (Atrocity), City Sessions Court, Ahmedabad u/s 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on anticipatory bail in the event of his arrest on account of offence being registered vide C.R. No. I-126 of 2019 with Khokhara Police Station, Ahmedabad for the offence punishable u/s. 406, 420, 506(2), 323, 294(KH), 114 and 120(B) of the Indian Penal Code and u/s.3(2)(5)(a), 3(g), 3(p), 3(r), 3(s) (z)(c) and u/s. 8 of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act") as well as u/s. 135 of the Gujarat Police Act wherein, the learned Special Judge (Atrocity ) Court No.20, Exclusive Special Court (Atrocity), City Sessions Court, Ahmedabad rejected the said application on 4.1.2020.

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

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