CHAVADA PRADYUMALSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No. 1827 of 2019 before the Court of learned Special Judge (Atrocity) Mahesana 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. 62 of 2019 with Santhal Police Station, District Mahesana for the offence punishable u/s. 354(C), 506(1), 114 of IPC and u/s. 3(2)(5A), 3(1)(W)(2) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein, the learned Special Judge (Atrocity), Mahesana rejected the said application on 26.12.2019.

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

(3.) Heard Mr.Nisarg D.Shah, learned advocate for the appellant; Ms.Avani Patel, ld. advocate for the respondent No.2 and Ms. M.H.Bhatt, learned APP for the respondent ­ State.