PRATAPBHAI KHODABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants have filed Criminal Misc. Application No. 1083 of 2021 before the Court of learned Additional Sessions Judge, Kheda at Nadiad u/s 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellants on anticipatory bail in the event of their arrest on account of offence being registered vide C.R. No. 11204041211187 of 20221 with Mahemdavad Police Station, DistL Kheda for the offence punishable u/s. 323, 504, 506(2), 114 of Indian Penal Code and 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 Additional Sessions Judge, Kheda at Nadiad has rejected the said application on 11/10/2021.

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

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