STATE OF GUJARAT Vs. NARPAT

JUDGEMENT

(1.) By way of this appeal, the appellant-State has prayed to quash and set aside the order dtd. 3/7/2020 passed by the learned Special Judge, Special Atrocity Court, Deesa in Criminal Misc. Application No.315 of 2020 whereby, the respondent-accused was granted "default bail".

(2.) Though served, none appears on behalf of the respondents.

(3.) It appears from the record that the respondent-original accused came to be arrested in connection with the complaint registered on 23/12/2019 being I-C.R. No. 99 of 2019 with Dhanera Police Station under Sec. 143, 147, 148, 364(a) , 365, 323, 324, 325, 394(b), 506(2) and 120B of IPC and Sec. 3(1)(r)(s) and 3(2) (v-a) of the Atrocities Act. The police carried out investigation into the case but was unable to file charge-sheet within the prescribed period of 90 days. Therefore, the respondent-accused preferred the application praying to grant him default bail, which was allowed by way of the impugned order dtd. 3/7/2020. Hence, this appeal.