ANITA BHAGMAL SANGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Learned A.P.P. waives service of notice of admission for the respondent - State and Mr.H A Dave waives service of notice of admission for private respondent.

(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 - original accused challenges the order dtd. 05/12/2023 passed in CR.MA No.1758 of 2023 by the learned 3rd Additional Sessions Judge, Gandhinagar, whereby, the learned Court below refused to grant regular bail under Sec. 439 of the Code of Criminal Procedure to the appellant in connection with the F.I.R. being CR No.11191008230553 of 2023 registered with Chandkheda Police Station for the offence punishable under Ss. 304(b), 306, 498 and 114 of the Indian Penal Code and under Sec. 3(2)(5) and 3(2)(5-a) of the Act.

(3.) Heard learned Senior Advocate Mr.S I Nanavaty with Mr.Baxi, learned Advocate for the appellant and learned Advocate Mr.Hardik A Dave for the first informant and learned APP Ms. AV Patel for respondent - State.