MUKESHBHAI RASIKBHAI BAMBHANIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No. 503 of 2019 before the court of learned 8th Additional Sessions Judge, Gondal 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. 47 of 2019 with Shapar (Veraval ) Police Station for the offence punishable u/s 315, 323, 504, 506(2) and 114 of the Indian Penal Code , u/s 135 of G.P.Act. and u/s. 3(1)(R)(S)(W) , 3(2) (5-A), 3(2)(5) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein, the learned learned 8th Additional Sessions Judge, Gondal rejected the said application on 23.8.2019.

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

(3.) Heard Mr. J.G.Vaghela, learned advocate for the appellant; Mr. Hardik Thakkar, ld. advocate for the respondent No.2 and Mr. J. K. Shah, learned APP for the respondent no.1- State.