RAJESHBHAI JESINGBHAI DAYARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellants filed Criminal Misc. Application No. 15 of 2021 before the Court of learned 5th Additional Sessions Judge, Panchmahal at Godhra u/s. 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellants on anticipatory bail on account of offence being registered vide C.R.No.11207024200783 of 2020 with Godhra Taluka Police Station, Panchmahal for the offence punishable u/s. 354(A)(1), 354-D, 323, 504, 506(2) and 114 of the Indian Penal Code and Ss. 3(l)(r), 3(l)(s), 3(1) (w-1-2) and 3(2)(5A) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein learned 5th Additional Sessions Judge, Panchmahal at Godhra rejected the said application on 11/1/2021.

(2.) Feeling aggrieved by the said order, appellants have preferred present criminal appeal under Sec. 14 of the Atrocities Act.

(3.) Heard learned advocate for the appellants and learned APP for the respondent-State and learned advocate for the respondent no.2.