PRAFULBHAI GANGJIBHAI DOMADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Yogeshkumar Ratanpara on behalf of the appellants, learned Additional Public Prosecutor Mr.Raval on behalf of respondent State and learned Advocate Mr.Samarth Amin for the respondent No.2 - First Informant.

(2.) By way of this appeal filed under Sec. 14A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act ,1989 read with Sec. 438 of the Code of Criminal Procedure, 1973, the appellants pray for being released on anticipatory bail in connection with F.I.R. No.11203025220210 of 2022 registered with Junagadh Taluka Police Station, Junagadh on 22/3/2022 for the offences punishable under Ss. 323 , 294(b) , 506(2) , 114 of the Indian Penal Code , Sec. 135 of the Gujarat Police Act and also under Ss. 3(1)(r) , 3(1)(s) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .

(3.) At the outset, it would be required to be noted that vide order dtd. 11/4/2022, learned Coordinate Bench of this Court, while admitting the present appeal, had been pleased to protect the present appellants by directing the Investigating Officer not to take any coercive action against the present appellants.