IBRAHIM AADAM DHANTIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellant filed Criminal Misc. Application No.881 of 2021 before the Court of learned Sessions Judge, Panchmahal u/s. 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on anticipatory bail on account of offence being registered vide C.R. No.11207076210620 of 2021 with Vejalpur Police Station, Panchmahal for the offence punishable u/s. 279, 323, 504, 506(2) and 114 of Indian Penal Code and Ss. 3(1)(r), 3(1) (s), 3(2) and 3(2)(5a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein learned Sessions Judge, Panchmahal rejected the said application on 1/11/2021.

(2.) Feeling aggrieved by the said order, appellant has preferred present criminal appeal under Sec. 14 of the Atrocities Act.

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