NILESH PRABHASHANKAR MADHAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellant filed Criminal Misc. Application No. 234 of 2020 before the Court of learned Additional District and Sessions Judge, Una u/s. 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on anticipatory bail on account of offence being registered vide C.R. No.11186001200150 of 2020 with Gir Gadhada Police Station, Dist- Gir Somnath for the offence punishable u/s. 153A and 507 of Indian Penal Code and Ss. 3(1)(r) , 3(1)(u) and 3(1)(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein learned Additional District & Sessions Judge, Una rejected the said application on 28/10/2020.

(2.) Feeling aggrieved by the said order, appellant has preferred present appeal under Sec. 14(A) of the Atrocities Act.

(3.) Heard learned advocate for the appellant, learned advocate appearing for the respondent No.2 and learned APP for the respondent-State.