VIJAY RAJUBHAI MANE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No. 3865 of 2021 after charge-sheet before the Court of learned 8th Additional Sessions Judge and Special Atrocity Judge, Surat 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. 11210012210944 of 2021 with Chowkbazar Police Station, Surat City for the offence punishable u/s. 324, 325 and 326 of the Indian Penal Code and u/s. 3(2)(5) and 3(2)(5-A) 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, the learned 8th Additional Sessions Judge and Special Atrocity Judge, Surat rejected the said application on 26/7/2021.

(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, learned advocate for the respondent No. 2 and learned APP for the respondent-State.