RAMNIKBHAI JAGABHAI BHARDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No. 172 of 2019 before the court of learned Additional Sessions Judge, Vanthali 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 II- C.R. No. 40 of 2019 with Bantva Police Station for the offence punishable u/s 323, 294(Kh), 506(2) of the 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 Atrocities Act"), wherein the learned 2nd Additional Sessions Judge, Vanthali rejected the said application on 11.12.2019.

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

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