REKHABEN SHAILESHBHAI MANUBHAI BARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellant filed Criminal Misc. Application No. 724 of 2021 before the Court of learned 2nd Additional Sessions Judge, Chhota Udepur u/s. 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on anticipatory bail on account of offence being registered vide C.R. No.11184004210237 of 2021 with Kadwal Police Station, Chhota Udepur for the offence punishable u/s. 366, 376 (2)(n), 506(2) and 114 of Indian Penal Code and Ss. 3(1)(w) , 3(1)(s) and 3(2)(v) of the of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein learned 2 nd Additional Sessions Judge, Chhota Udepur rejected the said application on 23/11/2021.

(2.) Feeling aggrieved by the said order, appellant has preferred present appeal under Sec. 14(A) of the Atrocities Act.

(3.) However notice was duly served to the first informant, she was not remained present either in person or through an advocate to contest this criminal appeal.