THAKARDA LALAJI KACHRAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Learned Additional Public Prosecutor waives service of notice of admission on behalf of the respondent- State of Gujarat.

(2.) The present appeal is filed under Section 14(1) of the Schedule Caste and Schedule Tribes (Prevention of Atrocities) Act assailing the judgment and order dated 30.09.2019 passed by the learned 4th Additional Sessions Judge, Sabarkantha at Idar in Criminal Misc. Application No. 635 of 2019, where under, the bail application is preferred by the present appellant is dismissed.

(3.) Mr. Manish Shah, learned advocate for the appellant, submits that the appellant is arraigned as an accused in the FIR being C.R.No. 1-81 of 2019 registered with the Idar Police Station, District Sabarkantha for the offence punishable under Sections 302, 201, 120-B of the IPC and under Section 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and under Section 135 of the G.P.Act.