CHITRODIA NISHABA JASVANTSINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) So far as the appellant No.1 - Chitrodia Nishaba Jasvantsinh is concerned, it is submitted by the learned APP Mr.Dave that the applicant has not reported before the concerned Investigating Officer as directed by this Court vide order dtd. 21/10/2022, though she has been protected by the said order, and therefore, she is not entitled to any kind of protection by this Court. Considering the same, the present appeal stands dismissed qua appellant No.1 - Chitrodia Nishaba Jasvantsinh. Interim relief stands vacated.

(2.) So far as the appellant No.2 - Jhala Baldevbhai Kantibhai is concerned, the learned counsel appearing for the appellant submitted that during the pendency of this appeal, the appellant has already been arrested and therefore, he does not press the present appeal qua appellant No.2. Considering the same, the present appeal stands disposed of qua appellant No.2 - Jhala Baldevbhai Kantibhai as not pressed for. Interim relief stands vacated.

(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 appellant No.3 - Shaktavat Umedsingh Fatehsingh for the anticipatory bail in connection with the FIR being C.R.No.11209041220916 of 2022 registered with Prantij Police Station, District: Sabrakantha for the offences under Ss. 323, 325, 365, 504, 506(2), 114, etc. of the Indian Penal Code and Sec. 3(1)(r), 3(1)(s), 3(2)(v-a) of the Atrocity Act.