PRAMODKUMAR SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc.Application No. 156 of 2022 before the court of learned 3 rd Additional Sessions Judge, District Court at Gandhinagar 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.11191008220148 of 2022 with Chandkheda Police Station, Ahmedabad City for the offence punishable u/s. 305 of Indian Penal Code and under Sec. 3(2)(v)(a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "Atrocity Act"), wherein, the learned 3rd Additional Sessions Judge, Gandhinagar dismissed the said application on 5/2/2022.

(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 and learned APP for the respondent -State.