ARVINDBHAI DEVRAJBHAI VEKARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) From the record, it appears that notice was duly served to respondent No.2, affidavit of serving notice to the respondent No.2 was filed by Mr.Jitendra Panchal, son of Amrutlal dated 1 st March, 20221. Though, today, when the matter was called out, nobody appears for and on behalf of the respondent No.2 to contest this appeal.

(2.) Present appellant filed Criminal Misc. Application No. 316 of 2021 before the Court of learned 10th Additional Sessions Judge, Surat u/s 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on anticipatory bail in the event of his arrest on account of offence being registered vide C.R. No.11210004202914 of 2020 with Amroli Police Station, Dist. Surat for the offence punishable u/s. 143, 147, 149, 436, 294(B), 120B and 506(2) of IPC and u/s.3 (1)(Z), 3(2)(IV), 3(2)(V) and 3(2) (V-A) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act") wherein, the learned 10th Additional Sessions Judge Surat rejected the said application vide order dtd. 22/1/2021.

(3.) Feeling aggrieved by the said order, the appellant preferred said appeal u/s 14-A of the Atrocity Act.