DAYABHAI VALJIBHAI @ BACHUBHAI KORAT 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. 11186001220468 registered with Gir Gadhada Police Station, District: Gir Somnath for the offences under Ss. 147, 149, 323, 341, 504 etc of the Indian Penal Code, under Sec. 135 of the Gujarat Police Act and Sec. 3(1)(r), 3(1)(s), 3(2)(v-a) of the Atrocity Act.

(2.) Heard Mr.Popat, learned counsel appearing for the appellants, Ms. Shah, learned Additional Public Prosecutor for the respondent - State and Mr.Chan, learned counsel appearing for the respondent - original complainant.

(3.) Mr.Popat, 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.