VISHALBHAI ANILBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Hardik Soni waives service of notice of Rule for and on behalf of respondent-State.

(2.) By way of the present appeal under Sec. 14 A of the Schedule Caste and the Schedule Tribes (Prevention of Atrocities) Act , 1989 read with Sec. 438 of the Code of Criminal Procedure Code, 1973, the appellant - accused no. 2 has prayed for anticipatory bail in connection with the FIR bearing No.11208044230065 of 2023 registered with Pradhyumannagar Police Station, Dist. Rajkot City for the offences punishable under Ss. 386 , 504 , 506 (2) and 114 of the Indian Penal Code , under Sec. 5, 40 and 42 of Gujarat Money Lending Act, 2011 and Sec. 3 (2) (va), 3 (1) (r) of Atrocities Act.

(3.) Heard learned advocate Mr. M. S. Padaliya appearing for the appellant and learned APP Mr. Hardik Soni appearing for the respondent - State.