LADUBEN JAYDEVBHAI BRAHMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.F.B.Brahmbhatt, the learned counsel appearing for the appellants, Ms. Krina Calla, learned APP for the respondent State and Mr.Anvesh Vyas, 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 11.02.2020 passed in Criminal Misc. Application No.40 of 2020 by learned 5th Additional Sessions Judge Banaskantha at Deodar, 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.11195045200007 of 2020, registered at Suigam Police Station, Dist. Banaskantha , for the offence punishable under Sections 306 & 114 of the Indian Penal Code and Section 3(2)(v) of the Atrocities Act, has been dismissed.

(3.) The appellants are accused in C.R.No.11195045200007 of 2020, registered at Suigam Police Station, Dist. Banaskantha, for the offence punishable under Sections 306 & 114 of the Indian Penal Code and Section 3(2)(v) of the Atrocities Act.