LAWS(GJH)-2019-11-119

DHANRAJSINH MAHIPATSINH CHAUHAN Vs. STATE OF GUJARAT

Decided On November 13, 2019
Dhanrajsinh Mahipatsinh Chauhan Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No. 2662 of 2019 before the Court of learned 8th Additional Sessions Judge, Ahmedabad (Rural), Mirzapur, Ahmedabad 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. 49 of 2019 with Bavla Police Station for the offence punishable u/s. 302, 324, 394, 120(B), 354, 114 of the Indian Penal Code and u/s. 3(1)(w)(i), 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, Ahmedabad (Rural), Ahmedabad rejected the said application on 23.8.2019.

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

(3.) Heard Mr. Ashish Dagli, learned advocate for the appellant; Mr. Subodhkant B.Parmar, ld. advocate for the respondent No.2 and Ms. M.H.Bhatt, learned APP for the respondent no.1- State.