RAJENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellant has filed Criminal Misc. Application No. 129 of 2022 before the court of learned 2 nd Additional Sessions Judge, Ankleshwar u/s 439 of the Code of Criminal Procedure, 1973 requesting to enlarge him on regular bail on account of offence being C.R. No. 11199028200520 of 2020 registered with Jhagadia Police Station, Dist: Bharuch for the offence punishable under Ss. 323 , 504 , 506(2) , 143 , 147 , 148 , 149 , 341 , 188 of the Indian Penal Code; Ss. 3(1)(r)(s) and 3(2) (v-a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") wherein the learned 2nd Additional Sessions Judge, Ankleshwar rejected the said application on 15/3/2022.

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

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