SHIVBHADRA SINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No. 323 of 2021 before the Court of learned 9th Additional Sessions Judge and Special Judge (Atrocity), Bhachau-Kachchh u/s. 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on regular bail on account of offence being registered vide C.R. No. 11993004210151 of 2021 with Bhachau Police Station, Kachchh for the offence punishable u/s. 324, 325, 307, 395, 397, 294B, 427, 452, 506(2) and 188 of the Indian Penal Code and u/s. 3 (1)(r), 3(1)(s), 3(2)(v) and 3(2)(va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), Sec. 25 (1) (B-A) of the Arms Act as well as u/s. 135 of Gujarat Police Act wherein, the learned 9th Additional Sessions Judge and Special Judge (Atrocity), Bhachau-Kachchh rejected the said application on 27/8/2021.

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

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