SALAT PASHABHAI MATHURBHAI 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 Atrocity Act" for short) at the instance of the appellant - original accused for the anticipatory bail in connection with the FIR being C.R.No.11191037220727 of 2022 registered with Odhav Police Station, District: Ahmedabad for the offences under Ss. 143, 147, 148, 149, 324, 323, 114, etc. of the Indian Penal Code, Sec. 135 of the G.P. Act and Ss. 3(1)(r) (s), 3(2)(v-a) of the Atrocity Act.

(2.) Heard Mr.Vishal N. Solanki, the learned counsel appearing for the appellant and Ms.C.M. Shah, the learned Additional Public Prosecutor for the respondent - State. Though notice is served, none has appeared on behalf of the respondent No.2- original complainant.

(3.) Mr.Solanki, the 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.