RINKESHKUMAR PREMCHANDBHAI JADAV (PRAJAPATI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Vijal P. Desai, learned advocate for the appellant and Ms. C.M. Shah, learned Additional Public Prosecutor, for respondent no.1 - State.

(2.) These Criminal Appeals are filed by the respective appellants under Section 14 A of the Schedule Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act ') praying for anticipatory bail in connection with the FIR being C.R. No.11821035210045 of 2021 registered with Limkheda Police Station, Dahod for the offenses punishable under Sections 323, 324, 494, 498 A, 506(2) and 114 of the Indian Penal Code and under Sections 3(1)(s), 3(1)(r) and 3(2) (v-a) of 'the Act '.

(3.) As per the case pleaded in the FIR, the appellant in Criminal Appeal No.585 of 2021 is the husband of the first informant and since there was matrimonial discord between the two, it is alleged that appellant in Criminal Appeal No.558 of 2021 is the lady with whom the husband is having relation and they are staying together in live-in relationship. It is further the case of the prosecution that because of that reason the first informant was disturbed mentally and when the relatives of the first informant had visited her house the appellant of Criminal Appeal No.585 of 2021 and other co-accused misbehaved with them and abused and insulted them with regard to their caste and thereby committed an offence as alleged in the FIR.