LAWS(GJH)-2019-8-59

AJAY ARVINDGIRI GOSWAMI Vs. STATE OF GUJARAT

Decided On August 26, 2019
Ajay Arvindgiri Goswami Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Though notice was served, none appears on behalf of respondent no.2.

(2.) The appellant has filed Criminal Misc. Application No. 1111 of 2019 before the court of learned Additional District and Sessions Judge, Rajkot u/s 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on regular bail in connection with the FIR being I-C.R. No. 38 of 2019 registered with Gandhigram-2 Police Station, Rajkot for the offence punishable u/s 307 of the Indian Penal Code, Section 135 of the Gujarat Police Act and Section 3(1-R),(3),(2-5) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "SC/ST Act"), wherein the learned Additional District and Sessions Judge, Rajkot rejected the said application.

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