ANILKUMAR BHOGIRAM SHRIVASTAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.A.V.Nair, learned counsel appearing for the appellants, Ms. Krina Calla, learned APP for the respondent State. Though Rule 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) Act, 1989 (hereinafter referred to as "the Atrocities Act" for short), the appellants have challenged the order dated 18.01.2021 passed in Criminal Misc. Application No.246 of 2021 by learned Special Judge (Atrocity), City Civil & Sessions Court, 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.I-11191013210012 of 2021, registered at Krishnanagar Police Station, Dist. Ahmedabad, for the offence punishable under Sections 294(b), 504, and 114 of the Indian Penal Code and Sections 3(1)(r)(s) and 3(2)(va) of the Atrocities Act, has been dismissed.

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