ANILBHAI RATNABHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As per the report of 4 th Additional Sessions Judge, Surendrangar dtd. 19/2/2022, notice is duly served to the respondent no.2 as per the endorsement made by the Police Constable, Nani Moldi Police Station, Nani Moldi. When the matter was called out, nobody has appeared to contest the appeal on behalf of the respondent no.2

(2.) The appellant preferred one Criminal Misc. Application No.31/1/2022 before the Court of learned 5 th Additional Sessions Judge, Surendranagar requesting to enlarge the appellant on regular bail on account of offence being registered vide C.R. No.11211059210227 of 2021 with Nani Moldi Police Station, Surendranagar for the offence punishable u/s. 307, 324, 323, 506(2) and 114 of the Indian Penal Code and u/s. 135 of the Gujarat Police Act and Ss. 3(1)(s) ,

(3.) (2)(v) and 3(2) (v-a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein the learned 5th Additional Sessions Judge, Surendranagar rejected the said application on 31/1/2022. 3. Feeling aggrieved by the said order, the appellant preferred present appeal u/s 14A of the Atrocities Act.