PARULBEN PRITESHKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, respondent No.2 - first informant is neither present nor represented through an advocate, as reflected from the cause-list.

(2.) Heard Mr. Mousam Yagnik, learned advocate for the appellants.

(3.) This appeal is filed under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Atrocities Act ' ) praying for an order of anticipatory bail in connection with FIR registered as C.R.No.I11215001210368 of 2021 with Anand Rural Police Station, District - Anand, for the offence punishable under Sections 323, 504, 506(2) and 114 of the Indian Penal Code (hereinafter referred to as 'IPC ') as also under Sections 3(1)(r), 3(1)(s) and 3(2)(va) of 'the Atrocities Act '.