PATEL ARVINDBHAI JAYRAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present appeal under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989, the appellants have ?prayed for anticipatory bail in connection with the FIR being ?C.R. No.11206008200370 of 2020 registered with Becharaji Police Station, Mehsana ?for the offenses punishable under Sections ?323, 504, 506(2) and 114 ?of the Indian Penal Code , 1860 and under Sections 3(1)(r) , 3(1)(s) , 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(2.) Learned advocate for the appellants has produced a xerox copy of the receipt of the order dated 29.05.2020 which has been signed by the original complainant. Learned APP through the Investigating Officer has also confirmed that the original complainant is served, however no appearance has been filed on behalf of the original complainant. Hence, the appeal is taken up for final disposal.

(3.) Learned advocate for the appellants on instructions states that the appellants are ready and willing to abide by all the conditions including imposition of conditions with regard to powers of Investigating Agency to file an application before the competent Court for his remand. He further submits that upon filing of such application by the Investigating Agency, the right of appellants accused to oppose such application on merits may be kept open. Learned advocate, therefore, submitted that considering the above facts, the appellants may be granted anticipatory bail.