VIREN GIRISHBHAI GOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served and adjourned for the respondent No.2 to appear, none has filed appearance.

(2.) ADMIT. Learned Additional Public Prosecutor Mr. K.P. Raval waives service of notice of admission on behalf of the respondent - State.

(3.) This Appeal is filed by the appellant under Section 14(A) of the Atrocities Act and section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No.II-3027/2018 before Paddhar Police Station for the offences under Section 504 of the Indian Penal Code and under section 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.