SHAKTISINH KUMARPALSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No. 370 of 2020 before the Court of learned 15th Sessions Judge and Special Judge, Atrocity Cases, Vadodara u/s 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on anticipatory bail in the event of his arrest on account of offence being registered vide C.R. No. I-18 of 2018 with Vadodara Taluka Police Station, Vadoara for the offence punishable u/s.120(B), 34, 307, 332, 333, 353, 143, 147,148, 149, 395, 511, 506(2), 294(A), 427 and 337 of the Indian Penal Code and u/s.3(2)(5)(a) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act") as well as u/s. 3 and 7 of the Damage to Public Property Act, wherein, learned 15th Sessions Judge and Special Judge, Atrocity Cases, Vadodara rejected the said application on 18.02.2020.

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

(3.) Heard learned advocate for the appellant and learned APP for the respondent-State. However, respondent No.2 was duly served, none was present for and on his behalf to contest this appeal.