SUNIL MAYANKBHAI BRAHMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Keval Brahmbhatt appearing on behalf of the appellant, learned Additional Public Prosecutor Mr.Dabhi on behalf of the respondent-State, and learned Advocate Mr.Rajesh Chauhan for the First Informant.

(2.) By way of this appeal filed under Sec. 14A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act ,1989 read with Sec. 438 of the Code of Criminal Procedure, 1973, the appellant pray for being released on anticipatory bail in connection with F.I.R. No.11191008220492 of 2022 registered with Chandkheda Police Station, Ahmedabad City on 13/6/2022 for the offences punishable under Ss. 294(b) and 506 of IPC and under Ss. 3(1)(r) , 3(1)(s) and 3(2) (va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .

(3.) Learned Advocate Mr.Brahmbhatt for the appellant would submit that while the first informant has levelled allegations against the appellant and according to the learned Advocate, the entire story is cooked up just to settle scores with the appellant. Learned Advocate Mr.Brahmbhatt would submit that apart from the allegations levelled under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , the other allegations are such that the present appellant might have been enlarged at the stage of the learned Sessions Court itself and whereas it is submitted that just with a view to aggravate the allegations, the offences under the said Act have been included. Learned Advocate for the appellant would submit that the appellant and the first informant were working together in a news channel as journalists and their relation was cordial and the present appellant has been falsely implicated for the reasons best known to the first informant. Learned Advocate would request that having regard to the frivolous and false complaint, this Court may release the present appellant on anticipatory bail.