SURESHBHAI BABABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Neeraj Soni states that he has received instructions to appear on behalf of the respondent No.2 and he will file his vakalatnama before the registry forthwith. Registry is directed to accept his Vakalatnama.

(2.) The appellant has filed Criminal Misc. Application No. 664 of 2019 before the court of learned 5th Additional Sessions Judge, Sabarkantha at Himmatnagar 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. II-3093 of 2017 with A Division Police Station, Himmatnagar Dist: Sabarkantha for the offence punishable u/s 504, 506(2) read with Section 114 of the Indian Penal Code and u/s 3(1)(4)(s), 3(2)(5)(a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act"), wherein the learned 5th Additional Sessions Judge, Sabarkantha at Himmtnagar rejected the said application.

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