JAVED JUSAB BHATTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appellant filed Criminal Misc. Application No. 41 of 2022 before the Court of learned 7th Additional Sessions Judge and Special Atro Court at Bhachau, Dist-Kachchh 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.11993004210514 of 2021 with Bhachau Police Station, Dist- Kutch, East-Gandhdham for the offence punishable u/s. 142, 143, 147, 148, 149, 323, 324, 294(b) and 506(2) of Indian Penal Code and Ss. 3(1)(r) , 3(2) (5-a) and 3 (1)(s) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act") as well Sec. 135 of the G.P Act, wherein learned 7th Additional Sessions Judge and Special Atro Court at Bhachau, Dist-Kachchh rejected the said application on 2/2/2022.

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

(3.) Today also, none was appeared for and on behalf of respondent No.2 to contest this criminal appeal. As per the report dtd. 5/4/2022 forwarded by learned 4th Additional Sessions Judge, Kachchh at Bhuj, notice is duly served to the respondent No.2 as per endorsement of the Bailiff of Principal Senior Civil Court, Bhachau-Kachchh.