DHRUV VIJAYBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Manish Patel, the learned counsel appearing for the appellant, Ms. Krina Calla, learned APP for the respondent State and Mr.Dhruv Dave, 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 appellant has challenged the order dated 05.08.2020 passed in Criminal Misc. Application No.1317of 2020 by learned 11 th Sessions Judge (Special Judge, Atrocity Cases), Vadodara 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.11196017200844 of 2020, registered at Panigate Police Station, Dist. Vadodara, for the offence punishable under Sections 324, 294(b), 506(2) of the Indian Penal Code, Section 135 of the G.P.Act and Sections 3(1)(r), 3(1)(s) and 3(2)(va) of the Atrocities Act, has been dismissed.

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