MADHUBEN MOHANBHAI LODALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellant filed Criminal Misc. Application No.520 of 2022 before the Court of learned Additional District and Sessions Judge, Surat 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.11210021220043 of 2022 with Katargam Police Station, Surat for the offence punishable u/s. 498(A), 323, 504, 427 and 114 of Indian Penal Code and Sec. 3(1)(R)(S) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein learned Additional District and Sessions Judge, Surat rejected the said application on 2/2/2022.

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

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