ARJAN BHAGHU RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellants have filed Criminal Misc. Application No. 17 of 2022 before the court of learned 7 th Additional Sessions Judge and Special Judge (Atrocity), Bhachau, Dist: Kutch u/s 439 of the Code of Criminal Procedure, 1973 requesting to enlarge them on regular bail on account of offence being C.R. No. 11993004210466 of 2021 registered with Bhachau Police Station, Dist: Kutch for the offence punishable under Ss. 307 , 395 , 397 , 120(B) , 323 , 324 , 447 , 427 , 294(B) , 506(2) , 341 of the Indian Penal Code; Sec. 25 (1-b)(a) of the Arms Act ; Ss. 3(1)(r) , 3(1)(s) , 3(2)(v) , 3(2) (v-a), of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") and Sec. 135 of the GP Act, wherein the learned 7 th Additional Sessions Judge and Special Judge (Atrocity), Bhachau, Dist: Kutch rejected the said application on 17/1/2022.

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

(3.) Heard learned advocate for the appellants; learned advocate for the respondent no.2 and learned APP for the respondent No.1-State.