PRATIPALSINH SAHDEVSINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No. 1693 of 2019 before the Court of learned 4th Additional District and Sessions Judge, Bhavnagar 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. 27 of 2019 with Gariyadhar Police Station, District Bhavnagar for the offence punishable u/s. 324, 504, 506(2), 114 of IPC and u/s. 135 of Gujarat Police Act as well as u/s. 3(1)(R)(S) and 3(2)(5)(A) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein, the learned 4th Additional District and Sessions Judge, Bhavnagar rejected the said application on 14.10.2019.

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

(3.) Heard Mr.Rajesh Gidiya, learned advocate for the appellant and Ms. M.H.Bhatt, learned APP for the respondent­State.