SIMABEN MEGHABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Swapnil Chauhan, learned advocate for the appellants.

(2.) This Criminal Appeal is filed under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act ') praying for an order of anticipatory bail in connection with the offence registered at C.R. No.11192060210484 of 2021 for the alleged offence punishable under Sections 143, 504, 506(2) and 114 of of the Indian Penal Code, Sections 3(1)(r) and 3(1)(s) of 'the Act ' registered with Viramgam Rural Police Station, District: Ahmedabad Rural. Abovesaid Sections are mentioned as it is reflected from the copy of FIR at page 18.

(3.) As coming out from the First Information Report (for short, 'FIR '), the first informant lodged a complaint against 6 persons alleging that the accused on 25.06.2021 at about 9.45 p.m. when he was going towards Ramapir Temple along with his wife accused alighted from one white color swift car without any number plate and surrounded both of them and took cudgle with first informant. Thereafter, accused insulted the first informant of his caste and threatened him to enter into a compromise in a complaint filed by his wife against present appellant No.1 or else he would meet with dire consequences. It is further alleged that they abused him like anything and threatened him to involve in false rape case. It is further stated that because of fear of the accused, at the relevant time, he did not give the 'FIR ' but again in the next breathe, it is stated that he apprehended beating by them and therefore, he has filed the 'FIR '.