HITESHBHAI KANABHAI GADHAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Pradip Patel, learned advocate for the appellant and Mrs.Krina Calla, learned APP for respondent State. 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 16.02.2021 passed by the learned 5th Additional Sessions Judge, Panchmahals at Godhra in Criminal Misc. Application No.110 of 2021, 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.11207002210090 of 2021 registered with the Godhra-B Division Police Station, Panchmahals for the offences punishable under Sections 323, 504 &114 of the IPC, Section 135 of the G.P.Act and Sections 3(1)(r), 3(1)(s), & 3(2)(v-a) 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.