KISHANKUMAR LALABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellant filed Criminal Misc. Application No. 238 of 2021 before the Court of learned Additional District Judge, Banaskantha at Tharad 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. 11195050211030 of 2021 with Tharad Police Station, Banaskantha for the offence punishable u/s. 306 and 114 of Indian Penal Code and Ss. 3(2) (5) and 3(2)(5A) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein learned Additional District Judge, Banaskantha at Tharad rejected the said application on 1/9/2021.

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

(3.) As per the report of the learned 6th Additional District Judge, Banaskantha dtd. 31/1/2022, it appears that writ is duly executed and from the appellant side, affidavit of service is filed by Mr. Mansukhbhai Parmar dtd. 18/11/2021. As per the report of the Police Inspector, ACB Palanpur dtd. 8/11/2021, notice is duly served on 15/11/2021. Nobody has appeared to contest this appeal when the matter was called out.