JAYANTIBHAI SURSANGBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed under Sec. 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'Atrocities Act') read with Sec. 438 of the Code of Criminal Procedure, 1973, the appellants accused have prayed to release him on anticipatory bail in the event of their arrest in connection with the FIR being C.R. No.11204033230184 of 2023 with Limbasi Police Station for the offences punishable u/s 500, 506(2), 114 of the IPC, and u/s 3(1)(r), 3(1)(s), 3(2)(va) of the Atrocities Act.

(2.) Learned advocate for the appellants submits that considering the nature of allegations, role attributed to the appellants, the appellants may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) Learned advocate Mr. Rahul Dave for the original complainant while opposing the bail application, would submit that considering the role of the petitioners, they may not be enlarged on anticipatory bail.