DESAI SACHIN KANUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Nikhil Vyas on behalf of the appellants, and learned APP Mr.Dabhi for the respondent State. No one appears for respondent No.2, though served.

(2.) At the outset, learned Advocate Mr.Nikhil Vyas does not press Criminal Appeal No.1510 of 2022 qua appellant No.3 - Pravinbhai Babubhai Desai. Criminal Appeal No.1510 of 2022 is disposed of as not pressed qua appellant No.3 - Pravinbhai Babubhai Desai.

(3.) By way of these appeals filed under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act read with Sec. 438 of the Code of Criminal Procedure, the appellants No.1 and 2 of Criminal Appeal No.1510 of 2022 and the appellants of Criminal Appeal No.1506 of 2022 pray for being released on anticipatory bail in connection with F.I.R. bearing C.R. No.11191008220505 of 2022 registered with Chandkheda Police Station, Ahmedabad on 17/6/2022 for offences punishable under Ss. 307 , 384 , 427 , 143 , 147 , 148 , 324 , 325 of IPC, under Sec. 135(1) of G.P. Act, under Ss. 40 & 42A of Money Lenders Act and under Ss. 3(1) (r), 3(1)(s), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.