MANHARBHAI PARMABHAI 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 Atrocity Act" for short) at the instance of the appellants - original accused for the anticipatory bail in connection with the FIR being C.R.No.11188007220180 registered with Meghraj Police Station, District: Arvalli for the offences under Ss. 143, 504, 506(2) etc. of the Indian Penal Code and Sec. 3(1)(r), 3(1)(s), 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.

(2.) Heard Ms.Namrata Mulchandani, the learned counsel for Mr.Manish Patel, the learned counsel appearing for the appellants, Ms.C. M. Shah, the learned Additional Public Prosecutor for the respondent - State and Mr.Samir Pathan, the learned counsel for Mr.V.B. Malik, the learned counsel appearing for the respondent - original complainant.

(3.) Ms.Mulchandani, the learned advocate for the appellants has submitted the same facts which are narrated in the memo of appeal and has prayed to release the appellants on bail.