VANZARA SUSHILABEN GULABSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Manish S. Shah on behalf of the appellants, learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of respondent No.1-State and learned Advocate Mr. Umarfaruk M. Kharadi for the respondent No.2- 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 appellants pray for being released on anticipatory bail in connection with F.I.R. No. 11207048220304 of 2022 registered with Morva Police Station, District Panchmahal, on 15/5/2022 for the offences punishable under Ss. 323, 337, 504, 506(2), 427 of the Indian Penal Code, Sec. 135 of the Gujarat Police Act and also under Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) ADMIT. Learned APP Mr. Dabhi and learned Advocate Mr. Kharadi waive service of notice of admission of behalf of the respective respondents.