KUNJBALABEN AMRUTLAL PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No. 1361 of 2020 before the Court of learned 11th Sessions Judge (Special Judge, Atrocity Cases), Vadodara u/s. 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on anticipatory bail on account of offence being registered vide C.R. No.11196007200715 of 2020 with Gorwa Police Station for the offence punishable u/s. 506(2), 294(b) and 114 of Indian Penal Code and Sections 3(1)(r) , 3(1)(s) and 3(2)(va) of the of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein learned Sessions Judge, Vadodara at Rajpipla rejected the said application on 07.08.2020.

(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, learned advocate for the respondent no.2 and learned APP for the respondent-State.