HITESHBHAI HEMABHAI RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No.363 of 2021 before the Court of learned Additional District Judge, Banaskantha at Tharad u/s. 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on regular bail on account of offence being registered vide C.R. No. 11195060210388 of 2021 registered with Vav Police Station for the offence punishable under Ss. 395 and 323 of the Indian Penal Code and under Ss. 3(1)(r), 3(1)(s), 3(2) (va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") as well as u/s. 135 of Gujarat Police Act wherein, the learned Additional District Judge, Banaskantha at Tharad rejected the said application on 4/12/2021.

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

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