DINESH RAMJIBHAI BALASARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred one Criminal Misc. Application No.18 of 2022 before the Court of learned 7 th Additional Sessions Judge and Special Judge (Atrocity), Bachau, Kutch requesting to enlarge the appellant on regular bail on account of offence being registered vide C.R. No.11993004210465 of 2021 with Bachau Police Station, Kutch (East-Gandhinagar) for the offence punishable u/s. 307, 323, 324, 452, 120B, 143, 144, 147, 148, 149, 284(B) and 506 of the Indian Penal Code and u/s. 3(1)(r), 3(1)(s), 3(2)(v) and 3(2)(v)(a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") as well as u/s. 25(1-b)(a) of the Arms Act, wherein the learned 7 th Additional Sessions Judge and Special Judge (Atrocity), Bachau, Kutch rejected the said application on 17/1/2022.

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

(3.) Heard learned advocate for the appellant and learned APP for the respondent-State.