HAIDER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal under Section 14?A of the Scheduled Casts and Scheduled Tribes (Prevention of Atrocities) Act , 1989 as well as under Section 439 r.w. Section 482 of the Criminal Procedure Code, 1973 is filed for regular bail in connection with the FIR being I?46/2019 registered with Navapura Police Station, Vadodara for the offence punishable under Sections 323 , 376(1)(2) , 506(2) , 507 , 417 of the Indian Penal Code, 1860 and under Section 135 of the Gujarat Police Act r.w. Sections 67(A) of the I.T. Act as well as Sections 3(1)(r)(3), 3(1)(N) (I), 3(2)(5), and 3(2)(5)(A) of the Prevention of Atrocities Act.

(2.) The facts in nutshell as could be gathered from the memo of the appeal, are required to be set?out as under for deciding the present appeal.

(3.) Learned advocate appearing for the appellant submitted that the appellant is falsely implicated in the present case. It is further submitted that the relations between the present appellant and the complainant were by consensus of the present respondent no.2 - complainant. The said relations were developed between the present appellant and the complainant since two years.