POPATBHAI HIRABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Kumar H. Trivedi on behalf of the appellants, learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent no.1- State and learned Advocate Mr. Divyang Ramani on behalf of the respondent no.2.

(2.) Learned Advocate Mr. Ramani on behalf of respondent no. 2 submitted affidavit-in-reply on behalf of respondent no.2 which is taken on record.

(3.) This appeal is filed by the appellants under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act read with Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R bearing CR.No. I-11209049220425 of 2022 registered with Talod Police Station, Banskantha for offences punishable under Ss. 323, 504, 506(2) and 114 of the Indian Penal Code, Ss. 3(1)(r), 3(1)(s) and Sec. 3(2)(v)(a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.