VIKRAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, none appears for the respondent no.2.

(2.) This is an appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, challenging the order dated 12.02.2021 passed by the learned 7th Additional Sessions Judge, Ahmedabad (Rural) in Criminal Misc. Application No. 447 of 2021 in relation to the First Information Report No. being CR. No. I-11191045202108 of 2020 registered with the Sola High Court Police Station for the offences punishable under Sections 307, 326, 323, 294(b), 506(2), 427, 114 of the IPC and Section 135(1) of the GP Act, read with Sections 3(2)(va), 3(2)(v), 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act of 1989).

(3.) Heard Mr. O.L. Pathan, the learned advocate for the appellant. He submits that the appellant has been under confinement since 07.12.2020 and chargesheet has already been filed and hence, further detention of the appellant is unwarranted.