AJITSINH RANJITSINH RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellants have filed Criminal Misc. Application No. 452 of 2021 before the court of learned 5th Additional District & Sessions Jude, Bharuch u/s 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellants on bail on their being arrested on account of an offence being registered vide C.R. No. 11199001201186 of 2020 with City "C" Division Police Station, Bharuch Dist. Bharuch for the offence punishable u/s 302, 323, 325, 504, 506(2) 114 of the Indian Penal Code and u/s. 3(1)(r), 3(1)(s), 3(2)(va), 3(2)(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "Atrocity Act"), wherein the learned 5th Additional District & Sessions Judge, Bharuch dismissed the said application.

(2.) Feeling aggrieved by the said order, the appellants have preferred this appeal u/s 14A of the Atrocity Act.

(3.) Heard learned advocates for the respective parties.