RAJPUT (SOLANKI) SWARUPBHAI SAVABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants preferred one Criminal Misc. Application No. 248 of 2021 before the Court of learned 8th (Adhoc) Additional Sessions Judge, Banaskantha at Deodar 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. 11195045210280 OF 2021 with Suigam Police Station, District Banaskantha for the offence punishable u/s. 143, 147, 149, 307, 324, 323, 506(2) of the Indian Penal Code and u/s. 3(1)(r), 3(1)(s), 3(2)(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") wherein, learned 8th (Adhoc) Additional Sessions Judge, Banaskantha at Deodar rejected the said application on 29/9/2021.

(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.