KHEMJIBHAI JEMALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants preferred one Criminal Misc. Application No. 387 of 2021 before the Court of learned Additional District Judge Banaskantha at Tharad 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.11195050211014 of 2021 with Tharad Police Station, Banaskantha for the offence punishable u/s. 323, 324, 394, 294(b) and 114 of the Indian Penal Code and u/s. 3(1)(r), 3(1)(s), 3(2)(v) and 3(2)(va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") wherein, the learned Additional District Judge Banaskantha at Tharad rejected the said application on 28/12/2021.

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

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