SUNIL USTAKBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No.66 of 2022 before the Court of learned 2 nd Additional Sessions Judge, Bharuch requesting to enlarge the appellant on regular bail on account of offence being registered vide C.R. No.11199006211539 of 2021 with Ankleshwar Rural Police Station, Bharuch for the offence punishable u/s. 302, 504 and 114 of the Indian Penal Code and u/s. 3(2-v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein the learned

(2.) nd Additional Sessions Judge, Bharuch rejected the said application on 8/2/2022. 2. Feeling aggrieved by the said order, the appellant preferred present appeal u/s 14A of the Atrocities Act.

(3.) Heard learned advocates for the respective parties as well as learned APP for the respondent-State.