DHARMENDRASINH DEVENDRASINH GHARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No. 47 of 2022 before the Court of learned 2nd Additional Special Judge (Atrocity), Aknleshwar 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. 11199009220034 of 2022 with Umalla Police Station, Dist: Bharuch for the offence punishable u/s. 323, 143, 147, 148, 149, 504, 506(2) and 114 of the Indian Penal Code ; u/s. 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act") wherein, the learned 2nd Additional Special Judge (Atrocity), Aknleshwar has rejected the said application on 3/2/2022.

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

(3.) Heard learned advocate for the appellant and learned APP for the respondent-State.