AKASH RAMANJI BHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Learned A.P.P. waives service of notice of admission for the respondent ' State. Though served, learned Advocate Mr.Vasant Barot is absent.

(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. 19/12/2023 passed in CR.MA No.678 of 2023 by the learned 2nd Additional District and Sessions Judge, Sabarkantha at Idar, whereby, the learned Court below refused to grant anticipatory bail under Sec. 439 of the Code of Criminal Procedure to the appellant in connection with the F.I.R. being CR No.11209020231330 of 2023 registered with Idar Police Station.

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