CHAUDHARY PRAVINBHAI REVABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellant filed Criminal Misc. Application No. 504 of 2021 before the Court of learned 3 rd Additional Sessions Judge, Mehsana at Visnagar u/s. 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on anticipatory bail in the event of his arrest in connection with the FIR being registered vide C.R. No.11206073210706 of 2021 with Vadnagar Police Station, Dist-Mehsana for the offence punishable u/s. 323, 332, 504, 506(2) and 114 of Indian Penal Code and Sec. 3 (2(5-a) of the of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein learned 3rd Additional Sessions Judge, Mehsana at Visnagar rejected the said application on 20/10/2021.

(2.) Feeling aggrieved by the said order, appellant has preferred present appeal under Sec. 14(A) of the Atrocities Act.

(3.) Heard learned advocates for the respective parties and learned APP for the respondent-State.