KUMBHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) An affidavit filed by the respondent No.2 is taken on record.

(2.) The appellant has filed Criminal Misc. Application No. 313 of 2019 before the court of learned Additional District Judge, Tharad, Dist. Banaskantha u/s 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on regular bail on account of offence being registered vide I - C.R. No. 17 of 2019 with Mavsari Police Station, Dist. Banaskantha for the offence punishable u/s 307, 323, 504, 506(2), 114 of the Indian Penal Code and u/s. 135 of G.P.Act as well as u/s 3(1) (R), 3(2)(5) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein, the learned Additional District Judge, Banaskantha, Tharad rejected the said application on 09.10.2019.

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