SHIVAM JAYANTIBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants have filed Criminal Misc. Application No.1237 of 2019 before the Court of 4th Additional Sessions Judge, Kheda at Nadiad 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 I - C.R. No. 55 of 2019 with Chaklasi Police Station, Kheda for the offence punishable u/s 143, 147, 149, 323, 342 and 506(2) of the Indian Penal Code and also u/s 3(1)(r), 3(1)(s), 3(1) (za) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act"), wherein the 4th Additional Sessions Judge, Kheda at Nadiad rejected the said application.

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

(3.) Heard learned advocate Mr.Sanat B. Pandya for the appellants, learned APP Ms.Monali Bhatt for respondent no.1- State and learned advocate Mr. Krunal G. Patel for the respondent no.2.