THAKORE KISHANJI SOMAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellants have filed Criminal Misc. Application No. 332 of 2022 before the court of learned 4 th Additional Sessions Judge, Mahesana u/s 439 of the Code of Criminal Procedure, 1973 requesting to enlarge them on regular bail on account of offence being C.R. No.11206008220107 of 2022 registered with Becharaji Police Station, Dist: Mahesana for the offence punishable under Ss. 323 , 324 , 325 , 504 , 506(2) and 114 of the Indian Penal Code; Sec. 25 (1-b)(a) of the Arms Act ; Ss. 3(1)(r) , 3(1)(s) , 3(2) (v-a), of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") and Sec. 135 of the GP Act, wherein the learned 4 th Additional Sessions Judge Mahesana rejected the said application on 23/3/2022.

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

(3.) Heard learned advocate for the appellants; learned advocate for the respondent no.2 and learned APP for the respondent No.1-State.