CHIRAGBHAI SURESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No.491 of 2021 before the Court of learned 9 th Additional Sessions Judge, Bardoli, Dist.: Surat requesting to enlarge the appellant on regular bail on account of offence being registered vide C.R. No.11214008202477 of 2020 with Bardoli Police Station, Dist.: Surat (Rural), Surat for the offence punishable u/s. 302 and 201 of the Indian Penal Code and u/ s. 3(2)(5) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein the learned 9nd Additional Sessions Judge, Bardoli, Dist.: Surat rejected the said application on 16/9/2021.

(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-State as well as learned advocate for the respondent no.2.