KAMINIBEN NITINBHAI RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(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:-