DARPANBHAI MANISHBHAI BHATIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed under u/s 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989 (hereinafter referred to as the "Atrocity Act") by the appellant for anticipatory bail in the event of his arrest on account of offence being registered vide C.R. No. 11993005220257 of 2022 registered with Adesar Police Station, District Kachchh East Gandhidham for the offence punishable under Ss. 323 , 294(b) , 506(2) , 143 , 147 , and 149 of the Indian Penal Code; Sec. 3(1)(r) , 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and Sec. 135 of the Gujarat Police Act.

(2.) Though served, none was present for and on behalf of the respondent no.2 to assist this court in the present matter and therefore, no arguments on the side of the respondent no.2.

(3.) Heard learned advocate for the appellant and learned APP for the respondent no.1-State.