DARSHAN DINESHBHAI PATOLIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As both the criminal appeals are from the common FIR registered against the present appellants and the order dtd. 13/8/2021 passed by the learned Special Judge (Atrocity), Dhari in Criminal Misc. Application No.106 of 2021 as well as order dtd. 26/8/2021 passed by the learned Second Additional Sessions Judge, Dhari in Criminal Misc. Application No.107 of 2021, two different criminal appeals are preferred by the present appellants arising from the offence registered with Bagasara Police Station, Amreli being C.R.No.11193009210389 of 2021. For the sake of convenience, these criminal appeals are decided by passing common order, as requested by learned advocates for the respective parties.

(2.) The appellants preferred Criminal Misc. Application No.106 of 2021 before learned Special Judge (Atrocity), Dhari as well as Criminal Misc. Application No.107 of 2021 before learned Second Additional Sessions Judge, Dhari 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 C.R.No.11193009210389 of 2021 with Bagasara Police Station, Amreli for the offence punishable under Ss. 307, 326, 504, 143, 147, 148 and 149 of the Indian Penal Code and under Ss. 3(1)(R), 3(1)(S), 3(1) (ZA)C, 3(2)(V) and 3(2)(V-A) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") as well as u/s. 135 of Gujarat Police Act wherein, the learned Courts-below rejected the said applications on 26/8/2021 and 13/8/2021.

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