YUVRAJSINH RAJENDRASINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellant has filed Criminal Miscellaneous Application No. 398 of 2021 before the Court of 9 th Additional Sessions Judge, Bhachau under Section 439 of Code of Criminal Procedure, 1973 to enlarge him on regular bail on account of offence being C.R. No. 11993004210151 of 2021 under Section 323 , 324 , 307 , 395 , 397 , 294(B) , 427 , 452 , 506(2) and 188 of Indian Penal Code read with Section 3 (1) (R), 3(1)(S), 3(2)(V), 3(2)(va) of the Atrocity Act and Section 135 of Gujarat Police Act registered at Bhachau Police Station, District Kachchh- East, Gandhidham wherein learned 9th Additional Sessions Judge, Bhachau registered the said application on 06.10.2021.

(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, learnd advocate appearing for the respondent No. 2 and learned APP appearing for the respondent-State.