BHAVESHBHAI JERAMBHAI KASUNDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No. 11 of 2020 before the court of learned 2nd Additional Sessions Judge, Morbi 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- 301 of 2019 with Morbi Taluka Police Station for the offence punishable u/ss. 323, 504, 506(2) and 114 of Indian Penal Code and u/s. 3(2)(5)(a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act") as well as u/s. 135 of the Gujarat Police Act wherein, the learned 2nd Additional Sessions Judge, Morbi rejected the said application.

(2.) Feeling aggrieved by the said order, the appellant preferred said appeal u/s 14(1) of the Atrocity Act.

(3.) Heard learned advocates for the respective parties and learned APP for the respondent-State.