TUSHAR VRUNDAVANBHAI PUROHIT 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 be referred to as "the Atrocity Act" for short) at the instance of the appellant - original accused for anticipatory bail in connection with the FIR being C.R. No.I-28 of 2019 registered with Kamlabaug Police Station, Porbandar, for the offences punishable under Sections 504, 506(2), 507, 354(A)(1) read with Section 114 of the Indian Penal Code and .

(2.) The case of the prosecution, in brief, is that complainant- Arunaben Lakhubhai (respondent No.2) has lodged the complaint against four accused, wherein she has alleged that Darshanaben Jagatjaybhai Bhatt (accused No.2) was a Clerk in Bhalubha Girls School and in the year 2015, she was transferred to Gujarat Secondary and Higher Secondary Board, Gandhinagar and since then, she is working at Gandhinagar and her husband Jagatjai Bhatt (accused No.1) was working as a Clerk in MEM school at Porbandar. It is alleged that both these accused have created false documents and have got the service and the complainant has filed application to that effect and necessary departmental inquiry is going on against them. It is also alleged that if any information is called for by the concerned Commission at Gandhinagar, then, both these accused are threatening the complainant not to provide any information and threatened her on 20.3.2017 at 9.30 a.m. to kill her.

(3.) It is also alleged that on 13.4.2018, the accused Nos.1 and 2 again threatened the complainant. It is also alleged that on 30.12.2018, in the farewell party of the Principal, she was also threatened. Regarding the role of the present appellant, it is alleged that Jagatjai Bhatt had frequent conversation with the present appellant and they discussed to file application for suspension of the complainant and they have also abused the complainant. It is also contended that some mobile recording has also been provided by the appellant to the complainant. It is contended that the present appellant is serving as Principal in Navyug School at Porbandar.