RAHUL HANUMANTPRASAD MISHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment dated 21/09/2020 is allowed. Registry to do the needful.

(2.) Pursuant to order dated 29/01/2021, learned APP has placed on record the report dated 31/01/2021 inter-alia disclosing the fact that respondent No.2 has been informed about the hearing of the present appeal which is scheduled today before this Court. However, none has appeared for respondent No.2. The said report is ordered to be taken on record.

(3.) By way of the present appeal under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, the 'Act, 1989')., the appellant-original accused challenges the order dated 24/08/2020 passed by the learned Additional Sessions Judge, Court No.18, City Sessions Court, Ahmedabad in Criminal Misc. Application No.4729 of 2020 whereby, the learned Sessions Judge refused to grant anticipatory bail under Section 438 of the Code of Criminal Procedure to the appellant - original accused in connection with the F.I.R. being C.R.No.11191012200714 of 2020 registered with Danilimda Police Station, Ahmedabad for the offence punishable under Sections 324, 337, 294(B) and 114 of the Indian Penal Code and under Section 135(1) of the GP Act and under sections 3(2)(V),3(1)(R) and 3(1)(R)(S) of the Atrocities Act.