MANSUKHBHAI KANABHAI SHIYAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No. 247 of 2020 before the Court of learned Additional Sessions Judge, Rajula 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 C.R. No.11193050201534 of 2020 with Rajula Police Station, Amreli for the offence punishable u/s. 143, 144, 147, 148, 149, 307, 323, 504, 506(2) and 34 of the Indian Penal Code and Section 135 of the Gujarat Police Act and Sections 3(2)(v) , 3(2)(va) , 3(1)(r) and 3(1)(s) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein the learned Additional Sessions Judge, Rajula rejected the said application on 07.09.2020.

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

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