ANIRUDDH BHUPATBHAI NAKUM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Learned A.P.P. waives service of notice of admission for the respondent No.1 ' State. learned Advocate Mr.Mehta waives service of notice of admission for respondent no.2.

(2.) By way of the present appeal under Sec. 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, the 'Act, 1989')., the appellant No.2 ' original accused seeks anticipatory bail in connection with the F.I.R. being CR No.11208050221285 of 2022 registered with A-Division Police Station, Rajkot for the offences punishable under Ss. 500, 501, 502, 469 and 120-B of the IPC and under Ss. 3(1)(r), 3(1)(s), 3(1)(u) and 3(2)(va) of the Atrocity Act.

(3.) Heard learned Advocate for the respective parties.