MOHITBHAI BRIJENDRASINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No. 265 of 2020 before the Court of learned Special Judge, Narmada at Rajpipla u/s. 439 of the Code of Criminal Procedure, 1973 requesting to enlarge him on regular bail in connection with offence being registered vide C.R. No.11823014200223 of 2020 with Kevadia Police Station, Narmada for the offence punishable under Sections 354A, 354D, 419 of the Indian Penal Code; Sections 66C, 66D and 67 of Information and Technology Act and u/s. 3(1)(r), 3(1)(w)(ii), 3(2)(v?a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") wherein, the learned Special Judge, Narmada at Rajpipla rejected the said application on 17.10.2020.

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

(3.) Heard learned advocate for the appellant and learned APP for the respondent?State.