MANISH VALLABHBHAI SAKHRELIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.D.K.Trivedi, learned advocate for the respondent No.2 has filed affidavit-in-reply which is taken on record.

(2.) Learned advocate for the appellant has also produced zerox copy of the five complaints, four filed by the respondent No.2 against different persons and one filed by Vijaysinh Mahipatsinh Jadeja against respondent No.2, which are taken on record.

(3.) The appellant has filed Criminal Misc. Application No. 229 of 2019 before the court of learned Additional Sessions Judge, Jetpur u/s 438 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on anticipatory bail in the event of his arrest on account of offence being registered vide C.R. No. I-125 of 2019 with Jetpur City Police Station, Dist. Rajkot for the offence punishable u/s 504, 506(2), 143, 144, 149 of Indian Penal Code and u/s. 3(1)(R)(s), 3(2)(5)(a) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocity Act") as well as u/s.135 of the Gujarat Police Act wherein the learned Additional Sessions Judge, Jetpur rejected the said application.