BHAVIN JADAVAJI BHAI SATAPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeals are 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.11198015231670 of 2023 with Bortalav Police Station.

(2.) Learned Senior Counsel 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. JM Barot for the original complainant while opposing the bail application after referring to the impugned order passed by the learned Sessions Court, would submit that the learned Session Judge in categorical terms has observed that the deceased has committed suicide soon after telephonic talk with the petitioners. He would further submit that the petitioners have scolded the deceased and therefore, the deceased committed suicide. Thus, he submits to dismiss the petition.