DHARAMSHIBHAI TAPUBHAI SONAGARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 order dated 17.02.2021 passed by the learned 3rd Additioal Sessions Judge, Limdi in Criminal Misc. Application No. 36 of 2021 , 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 First Information Report being CR. No. I-11211045210028 of 2021 registered with Sayla Police Station, Dist.: Surendranagar for the offences punishable under Sections 307, 504, 506(2), 114 of IPC and under Sections 3(1)(r), 3(1)(s), 3(2) (va) of the Atrocities Act and Section 135 of the GP Act has been dismissed.

(2.) Heard Mr. Ashish Dagli, the learned counsel for the appellant and Ms. Krina Calla, learned APP for the respondent State. Though served, none appears for respondent No.2-original complainant.

(3.) It is the submission of learned advocate for the appellant that the appellant has not committed any offence and has been falsely implicated in the alleged crime. That he was not present at the spot. That no prima-facie case is made out against the appellant for the offences under the provisions of the Atrocities Act.