AJAYBHAI PRAVINBHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellant filed Criminal Misc. Application No. 530 of 2021 before the court of learned 3rd Additional Sessions Judge and Special Judge (Atrocity), Amreli 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. 11193003211106 of 2021 registered with Amreli City Police Station, District: Amreli for the offence punishable under Ss. 376(2)(n) , 376(2)(f) , 376(c) , 506(2) , 509 , 114 of the Indian Penal Code; Sec. 3(1)(w)(i) , 3(1)(w)(ii) and 3(2)(V) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") and Sec. 66(E) of the I. T. Act, wherein the learned 3 rd Additional Sessions Judge and Special Judge (Atrocity), Amreli rejected the said application on 2/11/2021.

(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; learned advocate for the respondent no.2 and learned APP for the respondent-State.