MOHANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No. 80 of 2022 before the Court of learned Additional Sessions Judge and Special Atrocity Judge, Botad u/s. 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on regular bail on account of offence being registered vide C.R. No.11190006210851 of 2021 with Ranpur Police Station, Botad for the offence punishable u/s. 394, 325, 324, 323, 307, 504, 506(2) and 120 (B) of the Indian Penal Code and u/s. 3(1)(r), 3(1)(s) and 3(2)(v) 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 Additional Sessions Judge and Special Atrocity Judge, Botad rejected the said application on 11/2/2022

(2.) Feeling aggrieved by the said order, the appellant 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.