VIPUL MAGANBHAI PATEL Vs. STATE OF GUJARAT

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 - 181 of 2018 registered with Madhupura Police Station, District: Ahmedabad for the offences punishable under Sections 452 , 423 , 324 , 294(b) , 506(2) , 114 , 427 of the Indian Penal Code, and Section 3(1)(r)(s) and 3(2) (v-a) of the Atrocity Act.

(2.) According to the appellants, they have preferred application for anticipatory bail being Criminal Misc. Application No.2207 of 2019 before the City Sessions Court, Ahmedabad, which came to be rejected by the learned Special Judge (Atrocity), City Sessions Court, Ahmedabad vide order dated 11.04.2019.

(3.) The short fact of the prosecution is that the complainant was working at the fabrication shop of the appellants and, thereafter, he left the job and due to that, on the date of occurrence, both have assaulted the complainant and due to which, the complainant has lodged the FIR under the provisions of the Indian Penal Code and the Atoricity Act.