SHANNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No. 2817 of 2021 before the Court of learned 9th Additional Sessions Judge, Surat 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 C.R. No.11210056201449 of 2020 with Dindoli Police Station, Surat for the offence punishable Ss. 302 , 395 , 324 , 326 , 143 , 144 , 147 , 148 , 149 , 269 , 120(b) , 201 and 188 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"), Sec. 3 of the Epidemic Disease Act as well as Sec. 135(1) of Gujarat Police Act wherein, the learned 9th Additional Sessions Judge, Surat rejected the said application on 28/5/2021

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