HARSHADBHAI DANUBHAI KATARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both applicants are facing the same allegations, and their respective anticipatory bail applications were rejected by the learned Special Judge (Atrocity) by assigning same reasons. Hence, both the appeals were, with consent, heard together and decided by a common oral order.

(2.) Admit. Learned APP waives service of notice for the respondent- State and Mr. M. G. Gadhvi, learned advocate waives service of notice of admission for the respondent-complaint.

(3.) The present appeals, filed under Sec. 14-A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the 'Atrocities Act'), are preferred by the appellants seeking anticipatory bail in the event of their arrest in connection with FIR No. I-C.R. 11211005250023 of 2025, registered with Patdi Police Station, Surendranagar for the punishable under Ss. 105, 125 and 54 of the Bhartiya Nayay Sanhita, 2023 and Sec. 3(1)(j) of the Atrocities Act and Ss. 7, 8 and 9 of the Prohibition Employment as Manual Scavenger and their the Act, 2013, 2013 ( for short, "the Act, 2013") by assailing the dismissal orders dtd. 12/2/2025 passed by the 4th Additional Sessions Judge Dhrangadhra in Criminal Misc. Application No.31 of 2025 and in Criminal Misc. Application No.32 of 2025.