MAHESHKUMAR RAVIDAN MOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Learned APP Ms. CM Shah waives service of notice of admission for the respondent State and learned advocate Ms. Bhoomi Thakore waives service of notice of admission for respondent No.2 - original complainant.

(2.) Vide order dated 31.12.2018, the learned Sessions Judge, Gandhinagar rejected the application of the appellant being Criminal Misc. Application No.2036 of 2018 filed u/s 438 of the Code of Criminal Procedure, 1973 to enlarge the appellant on anticipatory bail in the event of his arrest on account of offence being registered vide I - C.R. No.55 of 2018 for the offences punishable u/s 324, 326, 506(2), 114, 120B, 143, 147, 148, 149 of the Indian Penal Code and also u/s 3(2)(5) and 3(2) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "SC/ST Act").

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