HASMUKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No. 6474 of 2021 before the Court of learned Additional Sessions Judge, City Sessions Court, Ahmedabad 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.11191023210259 of 2021 with Vadaj Police Station, Ahmedabad for the offence punishable u/s. 302, 323, 114, 120(B), 143, 147, 148 and 149 of the Indian Penal Code and u/s. 3(2)(5) and 3(2)(5-a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") wherein, the learned Additional Sessions Judge, City Sessions Court, Ahmedabad rejected the said application on 6/9/2021.

(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.