KISHANBHAI BHUPENDRASINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellants filed Criminal Misc. Application No. 783 of 2021 before the Court of learned Special Judge (Atrocity) and 3rd Additional Sessions Court, Ahmedabad u/s. 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellants on anticipatory bail in the event of their arrest on account of offence being registered vide C.R. No. 11204017210334 of 2021 with Chaklashi Police Station, Dist. Kheda for the offence punishable u/s. 323, 504, 506(2) and 114 of the Indian Penal Code and u/s. 3(1)(r), 3(1)(s), 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act") wherein, the learned 3rd Additional Sessions Judge and Special Atrocity Judge, Nadiad rejected the said application vide order dtd. 29/7/2021.

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

(3.) Heard learned advocates for the respective parties and learned APP for the respondent-State.