RUSHIT DALSUKHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the appeal memo.

(2.) As per report of learned Additional Sessions Judge, Rajkot, dtd. 25/1/2022, annexing report of Police Inspector, Pradhyuman Nagar Police Station dtd. 21/1/2022, notice is duly served to respondent No.2. However, today, when the matter was called out, respondent No.2 was not present to contest this appeal.

(3.) Present appellant has filed Criminal Misc. Application No. 2703 of 2021 before the court of learned 10 th Additional Sessions Judge, Rajkot u/s 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on bail after he being arrested on account of an offence being registered vide I-C.R. No. 11208044214447 of 2021 with Pradhyuman Nagar Police Station, Dist. Rajkot for the offence punishable u/s 364(A), 143, 147, 148, 149, 323, 324, 504 and 506(2) of the IPC and u/s. 135(1) of G.P.Act as well as u/s. 3(2)(V) of of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "Atrocity Act"), wherein, learned 10th Additional Sessions Judge, Rajkot dismissed the said application.