HARDIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellant filed Criminal Misc. Application No. 5060 of 2021 before the Court of learned Special Judge (Atro.), Court No. 17, Ahmedabad City 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. 11191035211221 of 2021 for the offence punishable u/s. 294(b), 506(1), 120(b) of the Indian Penal Code and U/s. 3(1)(p), 3(1)(q), 3(1)(r), 3(1)(z) and 5 of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein learned Special Judge (Atro.), Court No. 17, Ahmedabad City rejected the said application on 14/7/2021.

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

(3.) As per the report dtd. 23/12/2021 of the Registrar, City Civil and Sessions Court, Bhadra, Ahmedabad, notice is duly served to the respondent No.2 but when the matter was called out, nobody appeared for and on behalf of the respondent No.2 to contest this criminal appeal.