KANJIBHAI RANCHHODBHAI BOLIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants preferred one Criminal Misc. Application No.1229 of 2021 before the Court of learned Special (Atrocity) Judge, Jamnagar u/s. 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellants on regular bail on account of offence being registered vide C.R. NO. 11202014210117 of 2021 registered with Dhrol Police Station, Jamnagar for the offence punishable under Ss. 395, 397 and 504 of the Indian Penal Code; Sec. 3(1)(r)(s), 3(2)(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") and Sec. 135(1) of the GP Act wherein, learned learned Special (Atrocity) Judge, Jamnagar rejected the said application on 30/10/2021.

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

(3.) Heard learned advocate for the appellants, learned advocate for the respondent no.2 and learned APP for the respondent No.1-State.