RAMBHAI RAVSURBHAI CHARAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No. 478 of 2019 before the court of learned 4h Additional District Judge, Panchmahal at Godhra u/s 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on anticipatory bail in the event of his arrest on account of offence being registered vide II - C.R. No. 72 of 2019 with Godhra Town Police Station for the offence punishable u/s 504, 506(2), 447 and 114 of the Indian Penal Code and also u/s 3(1)(r)(s)(f)(g), 3(2)(5)(a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act"), wherein the learned 4h Additional District Judge, Panchmahal at Godhra rejected the said application.

(2.) Feeling aggrieved by the said order, the appellant preferred said appeal u/s 14A of the Atrocity Act.

(3.) Heard learned advocate Ms. Nidhi P. Barot for the appellant, learned advocate Mr. Pradip J. Patel for the respondent no.2 and learned APP Mr. J. K. Shah for the respondent no.1- State.