SAVABHAI RATNABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate or the appellant and learned APP for the respondent - State.

(2.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(3.) Present appeal is filed under Sec. 14-A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "Atrocity Act") challenging the judgment and order dtd. 9/9/2024 passed by the leaned Special Judge, (Atrocity) and 3rd Additional Sessions Judge, Kachchh at Bhachau in Criminal Misc. Application No. 556 of 2024, whereby the Special Judge, (Atrocity) and 3 rd Additional Sessions Judge, Kachchh at Bhachau rejected the application filed by the present appellant under Sec. 483 of the Bharatiya Nyaya Suraksha Sanhita, 2023 (for short "BNSS") seeking regular bail in connection with FIR being C.R.No.11993001240155 of 2024 registered with Samkhiyali Police Station, Dist. Kachchh, for the offences punishable under Ss. 302, 307, 324, 325, 294(b), 506(2), 120(B), 143, 147, 148, 149, 120-B, and 34 of the IPC and under Ss. 3(1) (r), 3(1) (s), 3(2)(v) and 3(2)(v-a) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act and Ss. 25(1-b)(a) and 27 of the Arms Act and Sec. 135 of the GP Act.