JAGABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No. 191 of 2021 before the court of learned Additional Sessions Judge, Banaskantha at Tharad u/s 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on bail after he being arrested on account of an offence being registered vide I- C.R. No.46 of 2016 with Tharad Police Station, Banaskantha for the offence punishable u/s. 395, 365, 323 and 427 of the Indian Penal Code and u/s 504, 506(2) and 114 of IPC and u/s.3(2)(R), 3(2)(5) and 3(2)(5A) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "Atrocity Act"), wherein, the learned Additional Sessions Judge, Banaskantha, Tharad dismissed the said application vide order dtd. 28/7/2021.

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

(3.) Heard learned advocates for the respective parties.