CHIPPA SHREEHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for respondent - State of Gujarat.

(2.) By way this appeal under Sec. 14-A of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989,, the applicant has prayed for anticipatory bail in the event of arrest in connection with the FIR being C.R. No.I- 11191013250261 of 2025 registered with Krishnanagar Police Station, Ahmedabad for the alleged offences as mentioned in the FIR.

(3.) The sum and substance of the case of the prosecution is that on 1/4/2025, when the complainant along with his friends Nanjibhai and Prabhudasbhai were sitting at the common plot inside Dharnidhar Bungalows as per his routine schedule at around 6:00 O'clock in the evening, at that time, the accused No.1 Sunny Parshurambhai, a resident of Dharnidhar Bungalows came there with his pet dog, and therefore, the complainant asked Sunny to keep the dog away as the said place is a siting area, and the dog can defecate here, upon which, Sunny got instigated and entered into verbal altercation with the complainant and also hurled abuses to the complainant and also used derogatory words against the caste of the complainant, and then slapped the complainant twice or thrice. Thereafter, Sunny left the place. Then, after some time, Parshuram, his son sunny and one Shashikant again came there and Parshuram entered into verbal altercation with the complainant, and then got instigated and gave three to four pipe blows to the complainant. His son Sunny and Shashikant also gave kicks and fists blows to the complainant, and at that time, Shashikant gave a life threat to the complainant. With this sort of allegations, the present FIR has been registered.