RAKESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Pratik Barot, the learned counsel appearing for the appellants, Ms. Krina Calla, learned APP for the respondent State and Mr. Kuldeep Vaidya, learned counsel 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 appellants have challenged the order dated 21.01.2021 passed in Criminal Misc. Application No.16/2021 by learned 2nd Additional Sessions Judge, Dhrangadhra, 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.11211058200447/2020, registered at Bajana Police Station, Dist. Surendranagar, for the offence punishable under Sections 323, 504, 506(2) and 114 of the Indian Penal Code and Sections 3(1)(r), 3(1)(s) and 3(2)(va) of the Atrocities Act, has been dismissed.

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