MAHESHWARIBEN RAMANLAL THAKORE 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) read with Sec. 438 of the Criminal Procedure Code, 1973 at the instance of the appellants - original accused for the anticipatory bail in connection with the FIR being C.R.No. 11207002220313 of 2022 registered with Godhra "B" Division Police Station, Panchmahal for the offences under Ss. 504, 114 etc. of the Indian Penal Code and Sec. 3(1) (r), 3(1)(s), 3(2)(va) of the Atrocity Act.

(2.) It is submitted by the appellants that they have preferred anticipatory bail application being Criminal Misc. Application No.750 of 2022 before the 6th Additional Sessions Court, Panchmahal at Godhra which came to be rejected by the learned 6th Additional Sessions Judge, Panchmahal at Godhra vide order dtd. 7/10/2022.

(3.) Heard learned advocate for the appellants, learned Additional Public Prosecutor for respondent No.1 and learned advocate for respondent No.2. Perused the papers made available on record.