HASMITABA GULABSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Mehul Sharad Shah, the learned counsel appearing for the appellant, Ms. Krina Calla, learned APP for the respondent State and Mr. Mahesh Purohit, learned counsel appearing for the respondent no.2.

(2.) By this appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) Act, 1989 (hereinafter referred to as "the Atrocities Act" for short), the appellant has challenged the order dated 26.02.2021 passed in Criminal Misc. Application No.63/2021 by learned 7th Additional Sessions & Special Judge (Atrocity), Anjar, District: Kutchh, whereby, the application filed by the appellant seeking anticipatory bail under Section 438 of the Cr.P.C in the event of her arrest in connection with the FIR being C.R.No.11993003210143/2021, registered at Anjar Police Station, Dist. Kutchh, for the offence punishable under Section 506(2) of the Indian Penal Code and Sections 3(1)(r), 3(1)(s) and 3(2)(v) of the Atrocities Act, has been dismissed.

(3.) The brief facts of the prosecution case are that: