VIRAT VIJAYKUMAR ACHARYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred Criminal Misc. Application No. 821 of 2021 before the Court of learned 11th Sessions Judge and Special Judge, Atrocity Cases, Vadodara u/s. 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on regular bail on account of offence being registered vide C.R. No.11197034210001 of 2021 with Padra Police Station, Vadodara Rural for the offence punishable u/s. 302, 323, 143, 147, 148, 149, 294(b) of the I.P.C and u/s. 3(1)(R), 3(1)(S) and 3(2)(V) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") as well as u/s. 135 of Gujarat Police Act wherein, learned 11th Sessions Judge and Special Judge, Atrocity Cases, Vadodara rejected the said application on 26/4/2021

(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.