RAHUL ARJUNBHAI YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Ms.Monali Bhatt, learned Additional Public Prosecutor waives service of notice of admission for respondent No.1 -State and Mr.D. S. Mourya, learned advocate waives service of notice of admission for respondent No.2

(2.) This is an appeal filed under Sec. 14(A)(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 at the instance of the appellant -original accused against the order dated 27.09.2018 passed by the learned Special Judge (Atrocity), City Sessions Court Court, Ahmedabad in Criminal Misc. Application No.6116 of 2018.

(3.) It is the case of the appellant that the FIR. has been registered being I- C.R.No.56 of 2018 with Vadaj Police Station, Ahmedabad for the offences punishable under Sections 302, 324, 120(B) and 34 of the Indian Penal Code, Sec. 135(1) of the Gujarat Police Act and Sec. 3(2)(5) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.