(1.) By way of this appeal filed under Section 14A(2) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, the appellants ?original accused nos.2 and 3 have prayed to release them on anticipatory bail, in the event of their arrest, in connection with the FIR registered as C.R.No.I ?20 of 2019 with Vejalpur Police Station, District ?Ahmedabad (Rural) for the offences punishable under sections 306, 498A and 114 of the Indian Penal Code, 1860 ("IPC" for short), Sections 3 and 7 of the Dowry Prohibition Act, 1961 and Section 3(2)(v ?a), 3(1)(r) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ("Atrocities Act" for short)
(2.) The appellants herein had approached learned 12th (ad ?hoc) Additional Sessions Judge, Ahmedabad (Rural), Ahmedabad for being released on anticipatory bail by filing Criminal Misc. Application No.819 of 2019, which came to be rejected by the impugned judgment and order dated 14.03.2019. Being aggrieved by the aforesaid order, present appeal is preferred before this Court.
(3.) The brief facts leading to filing of present application are as under: ? 3.1 The respondent no.2 herein ?original complainant has filed the impugned FIR on 28.02.2019 alleging that her deceased daughter ?Sonal was married with original accused no.1 ?Ankit Rajput and during her short span of marriage life, she was subjected to physical and mental harassment by her husband and present appellants. It is alleged in the FIR that they were demanding dowry from her. It is alleged that because of harassment caused by the accused, she has committed suicide.