VARDHABHAI JOITABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellants filed Criminal Misc. Application No. 728 of 2021 before the Court of learned Sessions Judge, Deesa u/s. 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellants on anticipatory bail on account of offence being registered vide C.R. No. 11195018211079 of 2021 with Dhanera Police Station, Banaskantha for the offence punishable u/s. 323, 294(b), 506(2), 328 and 114 of Indian Penal Code and Sec. 3(1)(r), 3(1)(s), 3(2)(va), 3(1)(a) and 3(2)(5) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein learned Sessions Judge, Deesa rejected the said application on 7/12/2021.

(2.) Feeling aggrieved by the said order, appellants have preferred present criminal appeal under Sec. 14 of the Atrocities Act.

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