SANKET BHARATBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 Atrocities Act" for short) at the instance of the appellant - original accused for the anticipatory bail in connection with the F.I.R. No. 11197046220461 of 2022 registered with Shinor Police Station, Vadodara Rural for the offences punishable under Ss. 323, 294(b) etc. of the Indian Penal Code and Ss. 3(1)(r), 3(1)(s) and 3(2)(v-a) etc. of the Atrocities Act.

(2.) Learned advocate for the appellant has submitted the same facts which are narrated in the memo of appeal and has prayed to release the appellant on bail.

(3.) Per contra, learned Additional Public Prosecutor for respondent No.1 - State has vehemently opposed the grant of bail and submitted that the present appeal may be rejected. On the same line learned Counsel for the respondent No.2- original complainant has also submitted that present appeal may not be interfered with and the same may be rejected.