SAJNAYBHAI GANPATBHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this appeal under Section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) Act, 1989(hereinafter referred to as "the Atrocities Act" for short), the appellants have challenged the impugned order dated 03.05.2021 passed in Criminal Misc. Application No.277 of 2021 by learned 5th Additional Sessions Judge, Surendranagar, whereby, the application filed by the appellants seeking anticipatory bail under Section 438 of the Criminal Procedure Code in the event of their arrest in connection with the FIR being C.R.No.11211057210345 of 2021 registered at A-Division Police Station, Surendranagar for the offence punishable under Sections 504, 507, 506(2), 114 of the Indian Penal Code and Sections 3(1)(r), 3(1)(s), 3(2)(5a) of the Atrocities Act, has been dismissed.

(2.) Being aggrieved by the impugned order, the appellants have preferred present appeal under Section 14A(2) of the Atrocities Act.

(3.) It is the submission of the learned counsel Mr. Sameer A. Khan appearing for the appellants that the ingredients of the alleged offence are clearly not made out and the aforesaid FIR is registered against the present appellants only with a view to mala fide intention. It is submitted that the main accused has already been enlarged on bail by the Court concerned.