RANDHIRBHAI JETABHAI GUJARIYA 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. 11993003220901 of 2022 registered with Anjar Police Station, Kachchh (East)-Gandhidham for the offences under Ss. 294(b) of the Indian Penal Code, and Ss. 3(1)(r) and 3(1)(s), of the Atrocity Act.

(2.) Heard Mr.Pravin Gondaliya, learned counsel appearing for the appellant and Mr. Chintan Dave, learned Additional Public Prosecutor for the respondent - State. Though, Notice served by DS long back to the original complainant-respondent No.2, he has chosen not to appear before this Court nor engaged any advocate on his behalf.

(3.) Mr. Gondaliya, 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.