ARJANBHAI MASRIBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, it is required to be noted that this Court on 28/9/2022 passed following order:- "Heard learned Advocate Mr. Ashish M. Dagli on behalf of the appellants and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of respondent no.1- State. On 14/9/2022, this Court had passed the following order:

(2.) Today, also learned Counsel for the respondent No.2 is not present nor respondent No.2 personally present before this Court.

(3.) This is an appeal under Sec. 14(A) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as "the Atrocity Act" for short) at the instance of the appellants - original accused for the anticipatory bail in connection with the FIR No. 11186004200684 of 2020 registered with Prabhas Patan Police Station, District: Gir Somnath for the offences under Ss. 365 , 376(2)(n) , 354 , 506(2) , 114 etc of the Indian Penal Code and Sec. 3(1)(r) , 3(2)(iv) etc. of the Atrocity Act.