PRAGNABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed Criminal Misc. Application No. 101 of 2020 before the Court of learned Special Judge and 4th Additional Sessions Judge, Junagadh 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.11203004200045 of 2020 with Junagadh "C" Division Police Station for the offence punishable under Sections 294(b) and 114 of the Indian Penal Code and Section 3(1)(R) (S) of the of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein learned Special Judge and 4th Additional Sessions Judge, Junagadh rejected the said application on 18.02.2020.

(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 and learned APP for the respondent ?State.