LAWS(GJH)-2023-2-1607

UMESH GAMBHIR GADEKAR Vs. STATE OF GUJARAT

Decided On February 28, 2023
Umesh Gambhir Gadekar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) ADMIT. Ms. Shruti Pathak, learned Additional Public Prosecutor, waives service of notice of admission on behalf of respondent no.1 - State.

(2.) Though respondent no.2 is served, as per the endorsement on the cause list through the concerned Police Station, he is neither personally present nor through an advocate.

(3.) The present Appeal is filed by the appellants praying for anticipatory bail under Sec. 14 (A) of the Schedule Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred as 'Atrocities Act') as well as under Sec. 439 of the Code of Criminal Procedure, 1973. The appellants - accused have prayed to release them on anticipatory bail in connection with an offence registered at C.R.No. 11210056222503 of 2022 with Dindoli Police Station, Surat for the offences punishable under Ss. 323 and 114 of the Indian Penal Code as also under Ss. 3(1)(r) (s) and 3(2)(v)(a) of the 'Atrocities Act'.