LAWS(GJH)-2019-2-280

ASHOKSINH VIKRAMSINH RAJPUT Vs. STATE OF GUJARAT

Decided On February 06, 2019
Ashoksinh Vikramsinh Rajput Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Learned APP waives service of notice of admission for the respondent State and learned advocate Mr. HB Karathia waives service of notice of admission for respondent No.2.

(2.) Vide order dated 23.1.2019, the learned 3rd Addl. (Ad hoc) Sessions Judge, Gandhinagar rejected the application of the appellant being Criminal Misc. Application No.94 of 2019 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 with the Sector 21 Police Station, Gandhinagar 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) (v) and 3(2)(va) 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 .