KALPESHGIRI @ LALO BHAGAVANGIRI GOSWAMI Vs. BABUBHAI DALABHAI CHAMAR

JUDGEMENT

(1.) Leave to amend.

(2.) The appellants have filed Criminal Misc. Application No. 572 of 2019 before the court of learned Special Judge (Atrocity) and 2nd Additional District Judge, Himmatnagar, District- Sabarkantha u/s 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellants on anticipatory bail in the event of his arrest on account of offence being registered vide I - C.R. No. 97 of 2017 with Talod Police Station for the offence punishable u/s 143, 147, 149, 323, 504, 506 (2) of the Indian Penal Code and also u/s 3(1)(r)(s), 3(2)(5)(a) and 3(2) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act"), wherein the learned Special Judge (Atrocity) and 2nd Additional District Judge, Himmatnagar, District- Sabarkantha rejected the said application on 22.10.2019. Feeling aggrieved by the said order, the appellant preferred said appeal u/s 14A of the Atrocity Act.

(3.) Heard learned advocate for the appellants, learned advocate for the respondent no.1 and learned APP for the respondent no.2- State.