AJIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No. 291 of 2020 before the Court of learned 2nd Additional Sessions Judge and Special Judge, Patan at Radhanpur 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 I-C.R. No.19 of 2015 with Sankheshwar Police Station, Patan for the offence punishable u/s. 302, 452, 364, 365, 201, 120(B) and 114 of the Indian Penal Code and u/s. 3(2)(5) 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 2nd Additional Sessions Judge and Special Judge, Patan at Radhanpur rejected the said application on 6/10/2020.

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

(3.) However notice was served to the respondent No.2, he was not remained present either in person or through an advocate to contest this criminal appeal.