CHAUHAN INDRAVIJAYSINH GOPALSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This matter was ordered to be listed on 31st December, 2019. However, due to some technical problem, the same is not listed in today's board. Mr.B.T.Rao, learned advocate for the applicant requested to take up the matter today and therefore, the present matter is listed in per Court board and the hearing is conducted today.

(2.) The applicants have filed Criminal Misc.Application No.921 of 2019 before the Court of learned 3rd Additional Sessions Judge, Mehsana, at - Visnagar u/s 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the applicants on regular bail on account of offence being registered vide I- C.R. No.50 of 2019 with Satlasana Police Station for the offence punishable u/s. 143, 147, 149, 323, 504, 506 (2) of the Indian Penal Code and u/s. 3(1)(R)(S)(E), 3(2)(5-A) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") and u/s.67 of the I.T. Act, wherein, the learned 3rd Additional Sessions Judge, Mehsana, at - Visnagar rejected the said application on 21.12.2019.

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