JIGNESHBHAI PURSHOTTAMBHAI PARMAR 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 appellants have challenged the order dated 17.12.2020 passed by the learned Special Judge (Atrocity), Ahmedabad in Criminal Misc. Application No.7563 of 2020, whereby the application filed by the appellants 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.11191010201719 of 2020 registered with the Madhavpura Police Station, Ahmedabad for the offences punishable under Sections 324, 323, 294(b) & 114 of the IPC, under Section 135(1) of the G.P.Act and Sections 3(1)(r), 3(1) (s), & 3(2)(va) of the Atrocities Act, has been dismissed.

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