TUSHAR ANILGIRI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellants filed Criminal Misc. Application No. 5703 of 2020 before the Court of learned 7th Additional Sessions Judge, Fast Track Special Court, Surat. 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. 11210025204739 of 2020 with Limbayat Police Station, Surat for the offence punishable u/s. 452, 323, 294(b), 506(2), 143, 144, 147, 149 and 427 of Indian Penal Code and Sec. 3(2)(5-a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein learned 7th Additional Sessions Judge, Fast Track Special Court, Surat rejected the said application on 23/11/2020.

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

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