BHIKHABHAI PREMJIBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No.631 of 2019 before the Court of 2nd Additional Sessions Judge, Surat at Bardoli 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 I - C.R. No. 112 of 2019 with Mandvi Police Station, Surat Rural for the offence punishable u/s 306 and 114 of the Indian Penal Code and also u/s 3(2)(5) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act"), wherein 2nd Additional Sessions Judge, Surat rejected the said application.

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

(3.) Heard learned advocate for the appellant, learned advocate for the respondent no.2 and learned APP for the respondent no.1- State.