BHARATBHAI JUTHABHAI KOLI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the respondent no.2 has produced written objections of the respondent no.2-original complainant, which is taken on record.

(2.) The appellant has filed Criminal Misc. Application No. 4406 of 2019 before the court of learned Sessions Judge, Ahmedabad(Rural) 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. 115 of 2019 with Bavla Police Station, Ahmedabad Rural for the offence punishable u/s 306, 504, 506(2), 114 of the Indian Penal Code and u/s. 3(2)(5)(a), 3(1)(R)(S) and 3(2)(5) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein the learned 8th Additional District and Sessions Judge, Ahmedabad Rural rejected the said application on 26.12.2019.

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