VISHNUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Learned A.P.P. waives service of notice of admission for the respondent ' State. Though served, none remained present for the respondent no.2.

(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. 18/05/2023 passed in CR.MA No.1652 of 2023 by the learned 7th Additional District and Sessions Judge, Ahmedabad Rural, 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 C.R.No.11192050220468 of 2022 registered with Sanand Police Station for offences punishable under Sec. 302, 397, 120B of Indian Penal Code and Sec. 3(2)(5) and 3(2) (5-A) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act, 1989 and Sec. 135 of the Gujarat Police Act.

(3.) Heard learned Advocate for the appellant and learned APP for the respondent no1.-State.