JAY VIPINBHAI MAHETA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ADMIT in each appeals. Notice of admission returnable forthwith. Ms. Jirga Jhaveri, learned Additional Public Prosecutor, waives service of notice of admission on behalf of the respondent no.1- State in each appeals. Mr. Parthiv B Shah learned advocate for respondent no.2 waives service of notice of admission in each appeals.

(2.) By way of these appeals filed by the respective accused under Sec. 14(A) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities Act , 1989) (hereinafter referred as ' the Act'), has challenged the orders passed by the 9th Additional Sessions Judge Vadodara at Savli vide order dtd. 4/8/2021 in Criminal Misc. Application No. 305 of 2021, Criminal Misc. Application No. 306 of 2021 and Criminal Misc. Application No. 308 of 2021, refusing to entertain the anticipatory bail applications of the respective appellant-accused in connection with CR.No. 11197057211404 registered with Vaghodiya Police Station for the offence punishable under Ss. 324 , 323 , 504 , 506(2) of the Indian Penal Code, Sec. 135 of the Gujarat Police Act and Sec. 3(2)(va) of "the Act".

(3.) Mr. Viral Dave, learned Advocate appearing for the respective appellants has submitted that all the respective appellant-accused have surrendered to the custody of the Investigating Officer, which is confirmed by the learned APP, Ms. Jirga Jhaveri, on instructions from the Dy.SP, Mr. D.H. Gor of SC- ST Cell, Vadodara (Rural), who is the investigating into the case.