ASHWINBHAI VITTHALBHAI GEVARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) From the cause list, it appears that notice was duly served to the respondent No.2. It also appears that Registry has received letter dtd. 22/3/2022 from learned 10th Additional Sessions Judge, Surat stating that notice is duly served to the respondent No.2 as per the endorsement made by the Varachha Police Station, Surat. But today, when the matter was called out, none was appeared for and on behalf of the respondent No.2 to contest this Criminal Appeal.

(2.) Present appellant filed Criminal Misc. Application No. 7341 of 2021 before the Court of learned 10th Additional 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.11210060212819 of 2021 with Varachha Police Station, Dist-Surat for the offence punishable u/s. 498(a), 323, 114 and 506(2) of Indian Penal Code and Ss. 3 (1) (r)(s) and 3 (2) (5)(a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act "), wherein learned 10th Additional Sessions Judge, Surat rejected the said application on 27/12/2021

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