MADHA KANA GAGAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants have filed Criminal Misc. Application No. 368 of 2020 before the court of learned Additional Sessions Judge, Kachchh at Bhuj u/s 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellants on regular bail on account of offence being registered vide C.R. No.11205044200205 of 2020 with Paddhar Police Station for the offence punishable u/s 307, 323, 294(b), 506(2), 143, 147, 149 of the Indian Penal Code and u/s. 3(1)(r), 3(1)(s), 3(2)(va), 3(2)(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein the learned Additional Sessions Judge, Kachchh at Bhuj rejected the said application on 28.04.2020.

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

(3.) Heard learned advocate for the appellants and learned APP for the respondent - State and learned advocate for the respondent No.2.