DILIPSINH GULABSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Ms.Krina Calla, learned APP waives service of notice of admission on behalf of the respondent-State.

(2.) By way of the present appeal under Section-14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short the 'Act, 1989'), the appellant-original accused no.2 challenges the order dated 27.04.2021 passed by learned 7th Additional Sessions Judge, Ahmedabad (Rural) at Mirzapur in Criminal Misc. Application No.1164 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 no.2 in connection with the FIR being C.R.No.I-45 of 2019 registered with Sanand Police Station, Ahmedabad for the offences punishable under Sections 302, 364 and 114 of the Indian Penal Code and Section 3(2)(5) of the Prevention of Atrocities Act, 1989.

(3.) The brief facts of the prosecution case are as under: