VIKKI DILIPKUMAR DHIMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served to respondent no.2, none appears. Admit.

(2.) By way of the present appeal under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, the Act, 1989 )., the appellants original accused challenge the order dated 14/12/2020 passed by the learned 7th Additional Sessions Judge, Ahmedabad (Rural) in Criminal Misc. Application No.3014 of 2020 whereby, the learned Sessions Judge refused to grant regular bail under Section 439 of the Code of Criminal Procedure to the appellant original accused in connection with the F.I.R. being C.R.No.11192063200960 of 2020 registered with Vivekanand Police Station for the offence punishable under Sections 325, 323, 504, 506(2), 403, 114, 279 and 337 of the Indian Penal Code and under sections 3(1)(r), 3(1)(s), 3(2)(va) of the Atrocities Act.

(3.) Heard learned Advocate for the appellants. It appears that substantially the investigation is over and there is no past antecedents registered against the appellants. Furthermore, majority of the offences registered against the appellants are bailable offence and therefore, present appeal deserves consideration.