RAJPUT BRIJRAJSINH BADANSINH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard Mr. Anurag Rathor, the learned counsel appearing for the appellants and Ms. Krina Calla, learned APP for the respondent State.

(3.) 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 appellants have challenged the order dated 27.04.2021 passed in Criminal Misc. Application No.2947/2021 by learned In-charge Additional Sessions Judge, City Civil & Sessions Court No.19, Ahmedabad City, whereby, the application filed by the appellants seeking anticipatory bail under Section 438 of the Cr.P.C in the event of their arrest in connection with the FIR being C.R.No.11191037210275/2021, registered at Odhav Police Station, Dist. Ahmedabad City, for the offence punishable under Section 143, 147, 149, 337, 336, 323 and 294(b) of the Indian Penal Code and Section 3(1)(r) of the Atrocities Act, has been dismissed.