CHAGANBHAI REVJIBHAI BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellants filed Criminal Misc. Application No. 507 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 appellants on anticipatory bail on account of offence being registered vide C.R. No.11184004210237 of 2021 with Kadwal Police Station, Dist-Chhota Udepur for the offence punishable u/s. 366, 376 (2)(n), 506(2) and 114 of Indian Penal Code and Ss. 3 (1)(S), 3(2)(V) and 3 (1)(W) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein learned 2nd Additional Sessions Judge, Chhota Udepur rejected the said application on 10/8/2021

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

(3.) However notice was duly served to the respondent No.2, she was not remained present either in person or through an advocate to contest this criminal appeal.