AZIMKHAN HAMIDKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By means of filing this appeal under Section 14A [2] of the Scheduled Castes & Scheduled Tribes [Prevention of Atrocities] Act, 1989 which came to be inserted in the principal Act by the Scheduled Castes & the Scheduled Tribes [Prevention of Atrocities] Amendment Act, 2015, the appellant has prayed for grant of pre-arrest bail in connection with an offence registered against him under Sections 420, 467, 468, 471, 474, 120 [B] of the Indian Penal Code {"IPC" for short} and Section 3 [4], [5] & [8] of the Scheduled Castes & the Scheduled Tribes [Prevention of Atrocities] Act, 1989 [hereinafter to be referred to as "the principal Act"].

(2.) Upon issuance of notice of admission of this appeal to the otherside, learned advocate Shri PP Majmudar appeared on behalf of the respondent no.2-original complainant and tendered her affidavit-in-reply on record.

(3.) Heard learned advocates for the respective parties and learned APP Shri LR Poojari appearing for the respondent no.1-State.