VARYAVA ABDUL VAHAB MAHMOOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring this appeal under Sec. 14(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Atrocities Act" for short), the appellant had challenged the order dtd. 28/12/2021 passed by the learned Principal Sessions Judge (Atrocities), Bharuch in connection with the FIR being C.R.No.11199003211359, dtd. 15/11/2021 registered with Aamod Police Station, Bharuch.

(2.) Short facts of the present case are as under:

(3.) Heard learned advocate for the appellant, learned advocate for the respondent no.2 as well as learned APP for the respondent - State.