BHARAT DAYALAL BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Prakash Jani appearing for the learned advocate Mr. Pravin Panchal for the appellants and learned Additional Public Prosecutor Ms. C.M. Shah for the respondent- State through video conference.

(2.) This appeal is filed seeking anticipatory bail by the appellants under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 r/w. Section 438 of the Code of Criminal Procedure in connection with the F.I.R. being I-C.R. No. 119 of 2019 registered with Gotri Police Station, Vadodara for the offences punishable under Sections 376(2) , 323 , 328 , 494 , 496 , 506(2) and 114 of the Indian Penal Code, 1860 as well as Section 3(2)(5) , 3(1)(w)(1)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and subsequently added Sections 313 and 294(B) of the Indian Penal Code.

(3.) This Court (Coram: Hon'ble Mr. Justice B.N. Karia) passed the following order on 24th February 2020: