CHAVDA JIVABHAI BHACHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an appeal under Sec. 14(A) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as "the Atrocity Act" for short) read with Sec. 438 of the Criminal Procedure Code, 1973 at the instance of the appellant - original accused for the anticipatory bail in connection with the FIR being C.R.No. 11993004210465 of 2021 registered with Bhachau Police Station, Kachchh (East) - Gandhidham for the offences under Ss. 307, 323, 324, 452, 120, 143, 144, 147, 148, 149 , 294(b), 506(2) etc. of the Indian Penal Code, under Ss. 25 (1-b)(a) of the Arms Act, Sec. 3(1)(r), 3(1)(s), 3(2)(v) and 3(2)(va) of the Atrocity Act and under Sec. 135 of the Gujarat Police Act.

(2.) It is submitted by the appellant that he has preferred anticipatory bail application being Criminal Misc. Application No.510 of 2021 before the Sessions Court, Bhachau, District: Kachchh which came to be rejected by the learned 7 th Additional Sessions Judge and Special Judge (Atrocity), Bhachau, District: Kachchh vide order dtd. 10/1/2022.

(3.) Heard learned advocate for the appellant, learned Additional Public Prosecutor for respondent No.1 and learned advocate for respondent No.2. Perused the papers made available on record.