SHANABHAI SHALYABHAI RATHVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants have filed Criminal Misc. Application No. 482 of 2020 before the Court of learned 2nd Additional Sessions Judge, Chhotaudepur u/s. 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellants on anticipatory bail on account of offence being registered vide C.R. No.11184002200851 of 2020 with Chhotaudepur Police Station for the offence punishable u/s. 323, 330, 504, 337, 506(2), 166 and 114 of Indian Penal Code and Sections 3(1) (c), 3(1)(e) and 3(2)(v) of the of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein learned Additional Sessions Judge, Chhotaudepur rejected the said application on 19.08.2020.

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

(3.) eard learned advocate for the appellants, learned advocate for the respondent no.2 and learned APP for the respondent-?State.