VITHALBHAI JAGABHAI ALGOTAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an Appeal filed under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Atrocity Act") by the appellant challenging the order passed by learned 2nd Additional Sessions Judge and Special Judge, Surendranagar dated 06.06.2019 in Criminal Misc. Application No.486 of 2019 whereby application for regular bail in connection with offence punishable under Sections 332, 379,354,323,147,148,149,504, 506 (2) of the Indian Penal Code as also under Sections 25(1), 25(1)(b)(a), 27 of the Arms Act and Sections 3 (1) ®, (s) , 3 (2) (va) , 3 (1) (w) (ii) of the Atrocity Act registered with Chotila Police Station,District: Surendranagar, being C.R. No. I 31 of 2019 which came to be rejected.

(2.) Pursuant to the notice of admission of this appeal, respondent no.2 Jagrutiben D/o. Laljibhai, who is first informant in this case, is present before the Court.

(3.) Heard learned advocates appearing for the parties.