MOHMED AKRAM KAUSAR SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. A.A. Ghasura, learned advocate states that he has received instructions to appear for and on behalf of the respondent no. 2 and as per order dtd. 18/1/2022, he has been permitted for the same and he has also filed his vakalatnama before the registry of this court.

(2.) The appellants No. 1, 2 and 3 preferred Criminal Misc. Application No. 6126 of 2021; Criminal Misc. Application No. 6123 of 2021 and Criminal Misc. Application No. 6315 of 2021 respectively before the Court of learned Additional Sessions Judge, Surat u/s. 439 of the Code of Criminal Procedure, 1973 requesting to enlarge them on regular bail on account of offence being registered vide C.R. No. 11210048211280 of 2021 with Umra Police Station, Surat City for the offence punishable u/s. 323, 324, 326, 365, 114, 34 and 506(2) of the Indian Penal Code; u/s. 135 of the Gujarat Police Act and u/s. 3(2) (5), 3(2)(5-a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), the learned 10th Additional Sessions Judge, Surat rejected all these three applications on 30/10/2021.

(3.) Feeling aggrieved by the said order, the appellants preferred present appeal u/s. 14A of the Atrocities Act.