NITINBHAI @ BHOLO MAHENDRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) However, notice was duly served to the respondent No.2, but nobody was appeared to contest this Criminal Appeal for and on behalf of the respondent No.2.

(2.) Present appellant filed Criminal Misc. Application No. 49 of 2022 before the Court of learned 3rd Additional Sessions Judge and Incharge Special Judge (Atrocity), Bharuch 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.11199027211600 of 2021 with Jambusar Police Station, Dist. Bharuch for the offence punishable u/s. 323, 504, 506(2) and 114 of the Indian Penal Code and u/s.3 (1)(r), 3(1)(s), 3(2)(va)of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act") wherein, the learned 3rd Additional Sessions Judge and Incharge Special Judge (Atrocity), Bharuch rejected the said application vide order dtd. 21/1/2022.

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