NANJIBHAI MERAMANBHAI VANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No. 60 of 2020 before the court of learned 10th Additional Sessions Judge, Anjar, Dist.l Kutchh 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 C.R. No. 11993001200003 with Samakhiyai Police Station for the offence punishable u/s. 325, 323, 504, 506(2), 114 of Indian Penal Code and u/s. 3(1)(R), 3(1)(S), 3(1)(5-A) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act") as well as u/s. 135 of the Gujarat Police Act wherein, the learned 10th Additional Sessions Judge, Anjar, Dist. Kutchh rejected the said application on 24.1.2020.

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

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