VIRENDRASINH OMPRAKASH BHADORIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellant filed Criminal Misc. Application No. 7197 of 2020 before the Court of learned Additional Sessions Judge, Court No. 18, City Civil and Sessions Judge, Ahmedabad u/s. 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on anticipatory bail in the event of his arrest on account of offence being registered vide C.R. No. 11191035202524 of 2020 with Naroda Police Station, Dist. Ahmedabad for the offence punishable u/s. 406 and 420 of the Indian Penal Code and u/s. 3 (1) (r), of The Scheduled Tribes (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act") wherein, the learned Additional Sessions Judge, Court No. 18, City Civil and Sessions Court, Ahmedabad rejected the said application vide order dtd. 1/12/2020.

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

(3.) Heard learned advocates for the respective parties and learned APP for the respondent-State.