GOSWAMI LALGAR SHANKERGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Kalrav Patel for the appellants, learned Additional Public Prosecutor Ms. Ashmita Patel on behalf of the respondent-State and learned advocate Mr. Tushar Choudhary for the original complainant, respondent No.2 herein.

(2.) Rule. Learned APP Ms. Patel waives service of rule on behalf of the respondent-State.

(3.) The present appellants having been arraigned as accused Nos.2 and 3 in the FIR bearing C.R. No.11993013250247/2025 registered with Kandla Marine Police Station, Kachchh for the offences punishable under Ss. 74, 115(2), 125(A), 296(B), 54, 351(2) of the Bhartiya Nyay Sanhita, 2023 and under Ss. 3(1)(w)(1), 3(2)(5-a), 3(1)(r), 3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, have approached this Court inter alia seeking for anticipatory bail.