MEHULBHAI CHHAGANBHAI VAVALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No. 6268 of 2021 before the Court of learned 10th Additional Sessions 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.11210022212790 of 2021 with Kapodra Division Police Station, Surat City for the offence punishable under Ss. 323 and 376 (2) of the I.P.C . and u/s. 3(2)(5), 3(2)(5)(a) and 3(1)(w)(i) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") wherein, the learned learned 10th Additional Sessions Judge, Surat rejected the said application on 1/11/2021.

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