BHAVANJI SARDARJI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicants and learned APP for the respondent-State by video conferencing. Though served, none remained present for private respondent- complainant.

(2.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants - original accused have prayed to release them on anticipatory bail in case of their arrest in connection with C.R.No.11195024200065 of 2020 registered with Gadh Police Station, Banaskantha for the offences punishable under Sections 323 , 337 , 294(B) , 506(2) , 143 , 147 , 148 of the Indian Penal Code and Section 3(1)(r) and 3(2)(va) etc. of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .