RAJIBEN RAMESHBHAI CHAUDHARI 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 appellants - original accused for the anticipatory bail in connection with the FIR being C.R.No. 11206002210813 of 2021 registered with Visnagar Taluka Police Station, District: Mehsana for the offences under Ss. 323, 504, 506(2), 114 and 427 etc. of the Indian Penal Code, Sec. 135 of G.P. Act and Sec. 3(1) (r), 3(1)(s), 3(2)(v-a) of the Atrocity Act.

(2.) Heard Mr. D.K. Chaudhary, learned counsel appearing for the appellants, Mr. Chintan Dave, learned Additional Public Prosecutor for the respondent - State and Mr. Amit Patel, learned counsel appearing for the respondent - original complainant.

(3.) ***