VAJABHAI KHIMABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. L.M. Zala, the learned counsel for the appellants and Ms. Krina Calla, learned APP for the respondent State. Though served, none appears for respondent No.2-original complainant.

(2.) Mr. L.M. Zala, the learned advocate appearing for the appellants do not press this appeal qua the appellant no 1 - Vajabhai Khimabhai Rabari. Therefore, so far the appellant No.1 - Vajabhai Khimabhai Rabari is concerned, the appeal stands dismissed as not pressed.

(3.) 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 26.05.2021 passed by the learned 2nd Additional Sessions Judge, Dhrangadhra in Criminal Misc. Application No. 139 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-11211016210167 of 2021 registered with Dhrangadhra Taluka Police Station, Dist.: Surendranagar for the offences punishable under Sections 323, 324, 504, 365, 337, 427, 403, 506(2), 143, 147, 148, 149 of IPC, under Section 135 of GP Act and under Sections 3(2)(5-a), 3(1)(r), 3(1)(r)(s) of the Atrocities Act has been dismissed.