MANOJKUMAR DAMODAR DAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Learned APP Pranav Trivedi waives for respondent no.1 ? State and learned advocate Ms. Avani Patel waives for respondent no.2. Being effectively bail application, the appeal is heard finally today.

(2.) Denial of bail for the offences punishable under Sections 306, 498A of the Indian Penal Code (for short 'IPC') and under Section 3(2) (5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 in connection with the FIR registered at C.R. No.I ? 63 of 2018 with Netrang Police Station; by an order dated 02.11.2018 passed in CR.MA No. 864 of 2018 by the learned 6th Additional Sessions Judge, Ankleshwar has given rise to this appeal under Section 14 ?A(2) of the SC and ST Act.

(3.) On consideration of the rival contentions, it concededly appears that love affair between the appellant and the victim culminated into the RCR. marriage against the wishes of the parents of the victim; the marriage was also inter ?caste marriage.