ANURADHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Learned A.P.P. waives service of notice of admission for the respondent ' State.

(2.) By way of the present appeal under Sec. 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, the 'Act, 1989")., the appellant ' original accused challenges the order dtd. 24/05/2023 passed in CR.MA No.4167of 2023 by the learned Special Judge (Atrocity), Special Atrocity Court No.10, Ahmedabad City, whereby, the learned Court below refused to grant regular bail under Sec. 439 of the Code of Criminal Procedure to the appellant in connection with the F.I.R. being CR No.11191003230027 of 2023 registered with Khokhra Police Station for the offence punishable under Ss. 302, 328, 120-B of the Indian Penal Code and under Sec. 3(2)(5) and 3(2)(5-a) of the Act.

(3.) Heard learned Advocate for the appellant and learned APP and learned Advocate appearing for the first informant.