ILESH J.VORA,J. - (1.)By this appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) Act, 1989 (hereinafter referred to as "the Atrocities Act" for short), the appellant has challenged the order dated 24.12.2019 passed in Criminal Misc. Application No.181/2019 by learned Additional Judge, Visavadar, whereby, the application filed by the appellant seeking anticipatory bail under Section 438 of the Cr.P.C in the event of her arrest in connection with the FIR being C.R.No.I-23/2019 registered at Bhesan Police Station, Dist. Junagadh, for the offence punishable under Sections 365, 342, 376(d), 506(2) and 114 of the Indian Penal Code and Sections 3(1)(w)(1), 3(2)(va) of the Atrocities Act and Section 135 of the Bombay Police Act, has been dismissed.
(2.)Heard Ms.Shivangi M. Rana, learned counsel for the appellant and Ms. Krina Calla, learned APP for the respondent State. Though served, none appears for respondent No.2-original complainant.
(3.)Learned counsel for the appellant has raised the following main contentions :-
(I) Ingredients of the alleged offence are clearly not made out and the FIR is registered only with a view to harass the appellant with malafide intention;

(ii) The appellant is absolutely innocent and has not committed the alleged offence as the FIR in question being registered because of private and personal grudge;

(iii) There is no prima facie case against the appellant and that, the appellant is not found remotely connected with the alleged offence;

(iv) That, the matrimonial dispute of brother of the appellant and respondent No.2 being converted into the criminal offence;

(v) Co-accused has already been extended the benefit of bail.