NATWARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No. 2516 of 2021 before the Court of learned 9th Additional Sessions Judge, Surat u/s. 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on anticipatory bail in the event of his arrest on account of offence being registered vide C.R. No. I-11214042210398 of 2021 registered with Olpad Police Station, Dit: Surat Rural for the offence punishable under Ss. 323. 324, 326(A), 504, 506(2) and 114 of the Indian Penal Code and Ss. 3(1)(r) (s) and 3(2)(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein learned Special Judge (Atrocity) and 9 th Additional Sessions Judge, Surat rejected the said application on 12/5/2021.

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

(3.) Heard learned advocate for the appellant and learned APP for the respondent No.1-State.