(1.) Learned advocate Mr. Gajendra P. Baghel states that he has received instructions to appear on behalf of the respondent No.2 and he will file his vakalatnama before the registry forthwith. Registry is directed to accept his Vakalatnama.
(2.) Learned advocate for the respondent no.2 has produced affidavit-in-reply of the respondent no.2-original complainant, which is taken on record.
(3.) The appellants have filed Criminal Misc. Application No. 113 of 2020 before the court of learned 6th Additional Sessions Judge, Banaskantha at Palanpur u/s 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellants on regular bail on account of offence being registered vide CR No. 11195024200065 of 2020 with Gadh Police Station, District Banaskantha for the offence punishable u/s 323, 337, 506(2), 143, 147, 148 of the Indian Penal Code and u/s. 3(1)(r), 3(2)(v-a) and 3(1)(za)(B) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), wherein the learned 6 th Additional Sessions Judge, Banaskantha at Palanpur rejected the said application on 02.03.2020.