MAULESHBHAI RAMANBHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Amit Chaudhari, learned advocate submits that he has instructions to appear on behalf of respondent No.2 - original complainant. He submits that he will file his vakalatnama during the course of the day. He has tendered the affidavit of the original complainant - Rasmikaben Manharbhai Chauhan, which is taken on record.

(2.) The original complainant - Rasmikaben Manharbhai Chauhan is present before the Court. She has accepted that she has filed the said affidavit and acknowledge the contents and acknowledge her signature. She submits that she has no objection, if the appeal is allowed.

(3.) 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) read with Section 482 of the Criminal Procedure Code at the instance of the appellant - original accused for the regular bail in connection with the FIR being C.R.No. I - 61/2018 registered with Umreth Police Station, District: Anand for the offences under Sections 376, 498(A), 323, 504, 506(2) and 114 of the Indian Penal Code, Sections 3 and 4 of the Dowry Prohibition Act and Section 3(1)(r)(s), 3(2)(v-a) of the Atrocity Act.