HITESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Laxmansinh Zala, the learned counsel appearing for the appellant, Ms. Krina Calla, learned APP for the respondent State and Mr. Shalin Mehta, learned counsel appearing for the private respondent No.2.

(2.) The appellant, by way of this appeal filed under Section 14(A) of the Prevention of Atrocities Amendment Act, 2015 challenges the order dated 07.05.2021 passed by learned Special Judge (Atrocity), Surendranagar in Criminal Misc. Application No.318 of 2021 whereby the learned Sessions Judge refused to grant regular bail under Section 439 of the Criminal Procedure Code, 1973 to the appellant-original accused in connection with the FIR being C.R. No.11211055210074 of 2021 registered with Wadhvan Police Station, Dist. Surendranagar, for the offences punishable under Sections 307, 323, 294(b), 504, 506(2) and 114 of Indian Penal Code and Section 135 of the Gujarat Police Act and Sections 3(1)(r), 3(1)(s), 3(2)(v) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.

(3.) It is the submission of learned counsel for the appellant that the accused is suffering confinement since 19.02.2021. Hence, further detention of the appellant is unwarranted.