VASANTBHAI GOMANBHAI AHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants preferred one Criminal Misc. Application No. 6202 of 2021 before the Court of learned 10 th Additional Sessions Judge, Surat u/s. 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellants on regular bail on account of offence being registered vide Part-I CR No. 11214021210169 of 2021 registered with Kosamba Police Station, Surat for the offence punishable under Ss. 302 , 323 , 504 and 114 of the Indian Penal Code and Sec. 3(2)(5) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") wherein, learned 10th Additional Sessions Judge, Surat rejected the said application on 30/10/2021.

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

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