KANUBHAI RAMANBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP has produced the report dtd. 25/4/2022 of Deputy Superintendent of Police, S.C/S.T. Cell, Dahod addressing to the Government Pleader, Gujarat High Court, which is taken on record.

(2.) Present appellant filed Criminal Misc. Application No. 32 of 2022 before the Court of learned 3rd Additional Sessions and Special Judge, Limkheda at Dahod u/s. 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on anticipatory bail in the event of his arrest in connection with the FIR being registered vide C.R. No.11821035220022 of 2022 with Limkheda Police Station, Dist-Dahod for the offence punishable u/s. 504, 506(2) and 114 of Indian Penal Code and Ss. 3(1)(r) , 3(1)(s) and 3(2)(A) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein learned 3rd Additional Sessions and Special Judge, Limkheda at Dahod rejected the said application on 15/2/2022.

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