DALSUKHBHAI MEGHABHAI HANDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Aamir S.Pathan, learned advocate states that he has received instructions to appear on behalf of respondent no.2 and he will file his Vakalatnama in the Registry forthwith. Registry is directed to accept his Vakalatnama.

(2.) The appellants have filed Criminal Misc. Application No.356 of 2019 before the Court of 3rd Additional District and Sessions Judge, Limdi u/s 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellants on anticipatory bail in the event of their arrest on account of offence being registered vide II - C.R. No. 79 of 2019 with Panshina Police Station, Surendranagar for the offence punishable u/s 323 and 114 of the Indian Penal Code and also u/s 3(1)(r)(s) and 3(2)(v-a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act"), wherein 3rd Additional District and Sessions Judge, Limdi rejected the said application.

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