HARSHADBHAI GHANSHYAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Ms. Nisha Thakore, learned Additional Public Prosecutor and Mr. G.G. Bhatt, learned advocate for respondent No.2, waive service of notice of admission on behalf of the respective parties.

(2.) This appeal has been preferred under section 14(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (for short, "the Atrocities Act") seeking anticipatory bail in connection with the complaint being FIR No.11197025200967 of 2020 registered with Karjan Police Station, Vadodara Rural for the offences punishable under sections 417 , 504 and 506(2) of IPC and sections 3(2)(va), 3(1)(r) and 3(1)(s) of the Atrocities Act.

(3.) Mr. P.P. Majmudar, learned advocate for the appellant, submitted that the appellant is a lawyer by profession and that the complaint in question was filed as the complainant had grudge against the appellant over an issue of erection of a statue of some individual. It was submitted that in the complaint, allegations have been made regarding non-payment of wages to around eights labourers, which resulted into some heated exchange of words. It was submitted that as the appellant wanted to carry out some masonry work in his field and since the complainant was doing work as casual labourer, the appellant had approached him to get such work done. It was submitted that the appellant had no reason to make any caste based remarks against the complainant or any other labourer. It was, therefore, prayed that discretion may be granted in favour of the appellant.