NARENDRAPURI LADHUPURI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Ashish Dagli, the learned counsel appearing for the appellants, Ms. Krina Calla, learned APP for the respondent State and Mr.Bharat Vinzola, learned counsel for respondent No.2 - original complainant.

(2.) By this appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act) Act, 1989 (hereinafter referred to as "the Atrocities Act" for short), the appellants have challenged the order dated 30.03.2021 passed in Criminal Misc. Application No.278 of 2021 by learned 5th Additional Sessions Judge & Special Judge (Atrocity Cases), Bhuj-Kachchh whereby, the application filed by the appellants seeking anticipatory bail under Section 438 of the Cr.P.C in the event of their arrest in connection with the FIR being C.R.No.11205013210113 of 2021, registered at Mankuva Police Station, Dist. Kachchh , for the offence punishable under Sections 306, 504(2) & 114 of the Indian Penal Code and Sections 3(2)(v), 3(2)(v-a) & 3(1)(z-b) of the Atrocities Act, has been dismissed.

(3.) The appellants are accused in C.R.No.11205013210113 of 2021, registered at Mankuva Police Station, Dist. Kachchh , for the offence punishable under Sections 306, 504(2) & 114 of the Indian Penal Code and Sections 3(2)(v), 3(2)(v-a) & 3(1)(zb) of the Atrocities Act.