MAHENDRASINH PRAVINSINH RAJPUT @ PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellant has filed Criminal Misc. Application No. 91 of 2022 before the court of learned 6 th Additional District Judge, District Banaskantha at Palanpur u/s 439 of the Code of Criminal Procedure, 1973 requesting to enlarge him on regular bail on account of offence being C.R. No. 11195024220073 of 2022 registered with Gadh Police Station, District: Banaskantha for the offence punishable under Ss. 143, 337, 294(B), 506(1) of the Indian Penal Code; Sec. 3(i)(r), 3(1)(s), 3(1)(za)(B), 3(2)(va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") wherein the learned learned 6th Additional District Judge, District Banaskantha at Palanpur rejected the said application on 19/2/2022.

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

(3.) Heard learned advocate for the appellant; learned advocate for the respondent no.2 and learned APP for the respondent-State.