MEGHABHAI BECHARBHAI DETROJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Learned A.P.P. waives service of notice of admission for the respondent ' State. Though served, respondent no.2 chose not to contest this appeal.

(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. 21/12/2023 passed in CR.MA No.789 of 2023 by the learned 3rd Additional Sessions Judge (Special Judge), Surendranagar, 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.11211009230487 of 2023 registered with Chotila Police Station.

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