LAXMANBHAI BANABHAI GOHEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Atrocity Case No. 37 of 2018 before the Court of learned 7th Additional District & Sessions Judge, Ahmedabad (Rural) Mirzapur 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 I-C.R. No.16 of 2018 with Dholera Police Station, Ahmedabad Rural 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 7th Additional District & Sessions Judge, Ahmedabad (Rural) Mirzapur rejected the said application on 23/7/2021.

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

(3.) When the matter was called out, learned advocate appearing for the respondent No.2 was not present to assist the Court.