DASHRATHBHAI MANGABHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellant has filed Criminal Misc. Application No. 73 of 2022 before the court of learned 3 rd Additional Sessions Judge, Gandhidham-Kutch u/s 439 of the Code of Criminal Procedure, 1973 requesting to enlarge him on regular bail on account of offence being C.R. No. 11993007220002 of 2022 registered with Gandhidham B Division Police Station, Gandhidham-Kutchh for the offence punishable under Ss. 323 , 294(b) and 506(2) of the Indian Penal Code; Ss. 3(1)(r) , 3(1)(s) and 3(2) (v-a)) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") and Sec. 135 of the GP Act, wherein the learned 3rd Additional Sessions Judge, Gandhidham-Kutch rejected the said application on 19/2/2022.

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

(3.) Heard learned advocate for the appellant and learned APP for the respondent-State.