JAMNABEN ARVINDBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 03.02.2020 passed in Criminal Misc. Application No.113/2020 by learned Special Judge and 3rd Additional Sessions Judge, Nadiad, 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 I. C.R.No. 128 of 2019, registered at Nadiad Rural Police Station, Dist. Kheda, for the offence punishable under Sections 142, 143, 147, 148, 149, 323, 324, 337, 504, 506(2) of the Indian Penal Code and Sections 3(1)(r)(s), 3(2)(5a), 3(1)(s) and 3(2)(va) of the Atrocities Act, has been dismissed.

(2.) It is the submission of learned counsel for the appellant that the appellant is innocent and and she has not committed any offence as alleged in the FIR. That her name is not named in the FIR and she has been implicated on the basis of statement of the co-accused. That prima-facie the provisions of Atrocity Act are not attracted. That she has cooperated to the Investigating Officer and she has no any past antecedent of like nature.

(3.) In view of the above contentions, learned counsel for the appellants prays to grant anticipatory bail to the appellants in the event of their arrest.