BABULAL LALCHAND YADAV 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. 11205041220156 of 2022 registered with Vayor Police Station, Kachchh West - Bhuj for the offences under Ss. 294(b), 506, 114 etc of the Indian Penal Code and Sec. 3(1) (r), 3(1)(s), 3(2)(vi) of the Atrocity Act.

(2.) Heard Mr.Mihir Joshi, learned senior advocate for the appellant, Ms.C. M. Shah, learned Additional Public Prosecutor for respondent No.1 - State and Mr.Parth Brahmbhatt, learned advocate for respondent No.2 - original complainant. Perused the papers made available on record.

(3.) Mr.Joshi, learned senior advocate for the appellant has submitted the same facts which are narrated in the appeal memo and has prayed to allow the present appeal and enlarge the appellant on bail on suitable conditions.