KRUNAL DEVENDRASINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No. 1934 of 2021 before the court of learned 11th Sessions Judge and Special Judge, Atrocity Cases, Vadodara 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 Part-A-C.R. No. 11196004210549 of 2021 with the Gotri Police Station, Vadodara City for the offence punishable u/s. 376(2)(n) and 506(2) of the Indian Penal Code and u/s. 3(2)(5), 3(1)(w)(i)(ii), 3(2)(v-a), 3(1)(r) and 3(1)(s) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein the learned 11th Sessions Judge and Special Judge, Atrocity Cases, Vadodara rejected the said application on 3/9/2021.

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

(3.) Heard learned advocate for the appellant, learned advocate for the respondent no. 2 and learned APP Mr. J. Shah for the respondent no. 1- State.