BHARATBHAI DHANABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Y.M. Thakkar, learned advocate for the respective appellants, Ms. Jirga Jhaveri, learned Additional Public Prosecutor, for respondent no.1 - State and Ms. Ratna Vora, learned advocate for respondent no. 2 - original first informant.

(2.) Both these Appeals under Section 14 A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act') are filed by the accused in connection with FIR being C.R. No.11821035200288 of 2020 registered with Limkheda Police Station, Dahod for an offence punishable under Sections 504, 506(2) and 114 of the Indian Penal Code and under Sections 3(1)(r), 3(1)(s), 3(1)(w)(ii), 3(2)(va) of 'the Act' praying for an order of anticipatory bail.

(3.) Criminal Appeal No.796 of 2020 is filed by original accused nos.1 and 2 shown in the FIR whereas Criminal Appeal No.1103 of 2020 is filed by accused no.3 shown in the FIR. Appellant of Criminal Appeal No.1103 of 2020 is the father of the appellants of Criminal Appeal No.796 of 2020.