LAWS(GJH)-2019-4-63

CHIMANBHAI NARANBHAI LAKHANI Vs. STATE OF GUJARAT

Decided On April 16, 2019
Chimanbhai Naranbhai Lakhani Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This is an appeal under Section 14(A) 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 appellants - original accused for the anticipatory bail in connection with the FIR being C.R.No. I - 208/2018 registered with "B" Division Police Station, Junagadh for the offences under Sections 395, 323, 504, 506(2), 143, 147, 148, 149 of the Indian Penal Code and Section 3(1)(r)(s), 3(2)(v-a) of the Atrocity Act.

(2.) The short fact of the prosecution is that the FIR has been lodged by respondent No.2 herein on the allegation that on 16.12.2018, at about 8.30 p.m. to 8.45 p.m., he along with his wife were at his home and at that time, the present appellants along with other came on road and has asked them as who has made illegal speed breaker and removed the same, at that time, they have uttered abusive language to the complainant and given threat to the complainant and accordingly, the FIR came to be lodged.

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