VATSAL PRAVINKUMAR RAMANLAL BHAVASAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Hardik Raval, the learned counsel appearing for the appellant and Ms. Krina Calla, learned APP for the respondent State. Though served, none appears for 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 16.04.2021 passed in Criminal Misc. Application No.162/2021 by learned Special Judge & Additional Sessions Judge, Sabarkantha at Idar, whereby, the application filed by the appellant seeking anticipatory bail under Section 438 of the Cr.P.C in the event of his arrest in connection with the FIR being C.R.No.11209020210388/2021 registered at Idar Police Station, Dist. Sabarkantha, for the offence punishable under Sections 406, 420, 354A, 504, 506(2), and 114 of Indian Penal Code, 1860 and Sections 3(1)(r), 3(1)(s), 3(1) (w), 3(1)(w)(ii) and 3(2)(va) of the Atrocities Act, has been dismissed.

(3.) Learned counsel for the appellant has raised the following main contentions :-