HIRABHAI KARAMSHIBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Virat G. Popat on behalf of the appellants and learned APP Mr. Ronak Raval on behalf of the respondent-State, learned Advocate Mr. Hardik Brahmbhatt on behalf of the first informant.

(2.) Rule. Learned APP Mr. Raval waives service of rule on behalf of the respondent-State.

(3.) By way of these Appeals under Sec. 438 of the Code of Criminal Procedure, 1973, the appellants prays for being released on anticipatory bail in connection with the FIR being C. R. No. 11195060200400 of 2020 registered with the Vav Police Station, Dist. Banaskantha on 26/8/2020 for offences punishable under Ss. - 395, 323, 324, 294(b) and 506(2) of the Indian Penal Code and under Ss. 3(1)(r) , 3(1)(s) and 3(2)(va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act and under Sec. 135 of the Gujarat Police Act in Criminal Appeal No. 256 of 2021 and the appellants prays for being released on anticipatory bail in connection with the FIR being C. R. No. 11195060200399 of 2020 registered with the Vav Police Station, Dist. Banaskantha on 25/8/2020 for offences punishable under Ss. - 379 and 114 of the Indian Penal Code and under Sec. 3(2)(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act in Criminal Appeal No. 255 of 2021.