DANTANIYA KIRTI RAJANIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.Rashesh Rindani, waives service of rule on behalf of respondent No.1-State and Mr.Arbazkhan A.Pathan, learned advocate waives service of rule on behalf of respondent No.2.

(2.) Heard learned advocates appearing for the parties. This appeal is filed challenging the order passed by learned Special Judge (Atrocity) Court No.20, City Sessions Court, Ahmedabad dated 02.07.2019 in Criminal Misc. Application No.3515 of 2019, rejecting the prayer for an order of anticipatory bail.

(3.) The appellant is facing charge for offence under Sections 323, 324, 427 and 114 of Indian Penal Code (IPC), as also under Section 3(1)(r) and Section 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (herein after referred to as ORDER 'the Atrocities Act'). It is averred in the FIR that the nephew of the first informant had some verbal altercation with the son and nephew of Pushpaben who is residing just opposite to the residence of the first informant and therefore, the first informant had gone there to resolve the said dispute and in the course thereof, he received some cut injuries over his right ear and therefore, he has filed the present FIR against the accused named therein.