MADHUBEN HARIBHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants have filed Criminal Misc. Application No.7313 of 2019 before the Court of 7th Additional Sessions Judge, Surat u/s 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellants on anticipatory bail in the event of their arrest on account of offence being registered vide II - C.R. No. 16 of 2016 with Mangrol Police Station, Surat for the offence punishable u/s 323, 504, 506(2) and 114 of the Indian Penal Code and also u/s 3(1)(x) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act"), wherein 7th Additional Sessions Judge, Surat rejected the said application.

(2.) Feeling aggrieved by the said order, the appellants preferred said appeal u/s 14A of the Atrocity Act.

(3.) Heard learned advocate for the appellants, learned advocate for respondent no.2 and learned APP for the respondent no.1- State.