PATEL HITESHBHAI MOHANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, none appears for the respondent no.2.

(2.) By this appeal under Section 14 ?A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Atrocities Act' for short), the appellant has challenged the order dated 26.11.2020 passed by the learned Additional Sessions Judge, Chhota ?Udepur in Criminal Misc. Application No.899 of 2020, whereby the application filed by the appellant seeking anticipatory bail under Section 438 of the Criminal Procedure Code in the event of arrest in connection with the First Information Report being CR. No.11184001201190 of 2020 registered with the Bodeli Police Station, Chhota ?Udepur for the offences punishable under Sections 363, 366, 504, 506(2), 376(2)(n) and 114 of the IPC, Sections 4, 6 and 17 of the POCSO Act and Sections 3(1)(r), 3(1)(s), and 3(2)v of the Atrocities Act, has been dismissed.

(3.) Being aggrieved by the impugned order, the appellant has preferred present appeal under Section 14A of the Atrocities Act.