ABHI DINESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this appeal filed under Section 14A(2) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) [Amendment] Act, 2018 read with Section 438 of the Code of Criminal Procedure,1973, the appellant-original accused no.4 has prayed to release him on anticipatory bail, in the event of his arrest, in connection with the FIR registered as C.R.No.I-131 of 2018 with Vapi Town Police Station, District-Valsad for the offences punishable under sections 143, 147, 148, 149, 307, 324, 427, 504 and 506(2) of the Indian Penal Code, 1860 ("IPC" for short) and Section 3(2)(v) and 3(2) (v-a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) [Amendment] Act, 2018 ("Atrocities Act" for short).

(2.) The appellants herein had approached learned 2nd (ad-hoc) Additional Sessions Judge, Valsad, for being released on anticipatory bail by filing Criminal Misc. Application No.3646 of 2018, which came to be rejected by the impugned judgment and order dated 13.12.2018. Being aggrieved by the aforesaid order, present appeal is preferred before this Court.

(3.) The brief facts leading to filing of present application are as under:-