ILESH J VORA, J. - (1.)Mr.P.P.Majmudar, learned advocate states that he has instructions to appear for and on behalf of respondent No.2. He is permitted to file his appearance forthwith.
(2.)This is an appeal under Section 14(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, challenging the order dated 11.06.2021 passed by the learned 2nd Additional Sessions Judge, Sabarkantha, Himmatnagar in Criminal Misc. Application No.208 of 2021 in relation to the FIR being C.R.No.11209041210822 of 2021 registered with Prantij Police Station, Dist. Sabarkantha for the offences punishable under Sections 120(b), 143, 147, 148, 149, 323, 324, 504, 506(2) and 427 of Indian Penal Code, Section 135 of the G.P Act, and Sections 3(1)(R)(S), 3(2)(V-A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.
(3.)Heard Mr.Anvesh Vyas, learned advocate for the appellants, Mr.P.P.Majmudar, learned advocate for respondent No.1 and Mrs.Krina Calla, learned APP for respondent - State through video conference.