BHUPATBHAI VALLABHBHAI RABADIYA. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable on 15th June, 2017. Learned APP Mr. JK Shah appearing on behalf of the respondent 1-State.

(2.) Heard learned advocate Mr. Pratik K. Barot appearing on behalf of the applicant and learned APP on behalf of the respondent no.1-State.

(3.) Learned advocate Mr. Pratik Barot appearing on behalf of the applicant submitted that the applicant is falsely impleaded in the complaint lodged by the HC-NIC Page 1 of 6 Created On Thu Aug 17 2017 ORDER respondent no.2 and the alleged incident took place on 3rd May, 2017 at about 09.00 AM in the morning, for the offence punishable under Section 323, 504 of the Indian Penal Code and Sections 3(1)(r), 3(2) (5a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. With a view that the applicant would not be in a position to get anticipatory bail, because all the provisions of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.