NIRAVBHAI DHIRUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No.3148 of 2019 before the Court of learned 8th Additional Sessions Judge, Ahmedabad (Rural) 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 I - C.R. No.328 of 2018 with Sola High Court Police Station, Ahmedabad for the offence punishable under Sections 143, 144, 147, 148, 149, 323 and 365 of the Indian Penal Code and Section 135(1) of the Gujarat Police Act as well as Sections 3(1)(r) and 3(1)(s) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act"), wherein the learned 8th Additional Sessions Judge, Ahmedabad (Rural) 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 Mr.I.H. Syed, learned Senior Advocate appearing with Mr.Dipak B. Patel, learned advocate for the appellant, Ms.Monali Bhatt, learned APP for the respondent no.1-State and Mr.Hardik C. Thakkar, learned advocate for the respondent no.2.