KIRITBHAI RATANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Pradip J. Patel on behalf of the appellants and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State.

(2.) By way of these appeals 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.11207076220157 of 2022 registered with Vejalpur Police Station, District Panchmahal, on 26/3/2022 for the offences punishable under Ss. 143 , 147 , 148 , 149 , 337 , 323 , 504 , 506(2) 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, learned Advocate Mr.Patel for the appellants would not press Criminal Appeal No.768 of 2022 qua Appellant No.1 - Kiritbhai Ratanbhai Parmar and he would press the present appeal only for Appellant No.2 - Nansinh Dolatsinh Rathod.