RAJENDRAPRASAD RAGHUNANDAN PANDEY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants have filed Criminal Misc. Application No.1471 of 2019 before the court of learned Special (Atrocity) Judge (2nd Additional Sessions Judge), Gandhinagar u/s 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellants on anticipatory bail in the event of their arrest on account of offence being registered vide C.R. No. II-3190 of 2019 with Chandkheda Police Station, Ahmedabad for the offence punishable u/s. 323, 294(KH) and 114 of the Indian Penal Code and 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 Atrocity Act"), wherein the learned Special (Atrocity) Judge (2nd Additional Sessions Judge), Gandhinagar rejected the said application.

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

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