PRITSEH PRAVINBHAI KARSHANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants preferred one Criminal Misc. Application No. 733 of 2021 before the Court of learned 2nd Additional Sessions Judge, Ankleshwar requesting to enlarge the appellants on regular bail on account of offence being registered vide C.R. No. 11199028211417 of 2021 with Jhagdiya Police Station, Bharuch for the offence punishable u/s. 143, 447, 427, 504, 506(2) and 120(B) of the Indian Penal Code and u/s. 3(1)(r), 3(1)(s) 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 2nd Additional Sessions Judge, Ankleshwar rejected the said application on 16/12/2021.

(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 and learned APP for the respondent-State.