ILESH J.VORA,J. - (1.)Heard Mr. K.S.Chandrani, the learned counsel appearing for the appellants, Ms. Krina Calla, learned APP for the respondent State and Mr. A.S.Timbalia, learned cou snel appearing for respondent No.2.
(2.)The appellants, by way of this appeal filed under Section 14(A) of the Prevention of Atrocities Amendment Act, 2015 seek regular bail in connection with the FIR being No. 11191039210743 of 2021, registered with Sabarmati Police Station, Ahmedabad, for the offences punishable under Sections 307, 325, 143, 148, 149, 294(A), 427 and 506(2) of the Indian Penal Code and Sections 3(2)(5), 3(1)(r)(s) and 3(2)(5)(a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.
(3.)The brief facts of the prosecution case are that, on 28.04.2021, the appellants formed an unlawful assembly and caused voluntary injury to the complainant. Plain reading of the FIR appears that, the appellants were armed with deadly weapons and caused head injuries to the complainant. It further appears that, before the incident, there was a minor accident between two cars, as a result, the alleged incident having been arisen. It further appears that, cross complaint against the complainant being disclosed by the opposite party. Under this background facts, FIR came to be lodged under the various section of IPC as well as under the Atrocities Act.