GITABEN DHARMESHBHAI SODHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present Appeal under Section 14 A of the Schedule Castes and Scheduled Tribes (Prevention of Atrocities) Act (hereinafter referred to as 'the Act '), the appellant-accused has prayed to release her on anticipatory bail in connection with offence registered at C.R.No.11202002211914 of 2021 with Jamnagar City 'C ' Division Police Station for the offences punishable under Sections 323, 324, 504, 506(2) and 114 of the Indian Penal Code as also under Sections 3(1)(r), 3(1)(s) and 3(2)(v) of the 'the Act ' as also under Sections 135(1)of the Gujarat Police Act.

(2.) Heard Mr. Premal Rachh, learned advocate for the appellant.

(3.) Endorsement on the cause list shows that notice is served through concerned Police Station to respondent no.2.