PATEL BHURABHAI BHAGABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an appeal under Section 14(A)(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Atrocity Act" for short) at the instance of the appellant - original accused for the anticipatory bail in connection with the FIR being C.R.No. I - 146 of 2018 registered with Deesa Rural Police Station, District: Banaskantha for the offences under Sections 354, 323, 294(b), 506(2) of the Indian Penal Code and Section 3(1)(r)(s), and 3(2)(va) of the Atrocity Act.

(2.) The brief facts of the prosecution are that the impugned FIR has been lodged by one Vijayaben w/o. Dineshbhai Majirana stating that when she was going for grinding millet (bajra), at that time, the appellant herein has caught her hand and taken her in his shop and, thereafter, beaten her and torn her saari with an intention to her outrage her modesty.

(3.) Heard Mr.Yogendra Thakore, learned advocate for the appellant, Ms.Monali Bhatt, learned Additional Public Prosecutor for respondent No.1 and Mr.N. P. Chaudhary, learned advocate for respondent No.2 - original complainant. Perused the papers made available by the prosecution as well as annexed with the memo of appeal.