PARESHBHAI RAJESHBHAI SORATHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ADMIT. Mr. Pranav Trivedi, learned Additional Public Prosecutor, waives service of notice of admission on behalf of the respondent State.

(2.) Mr. Chintan Darji, learned advocate, stated that he has received instructions to appear on behalf respondent No.2, original complainant, in this matter and seeks permission to file his Vakalatnama. Registry to accept the Vakalatnama and to show his name in the appearance.

(3.) This appeal has been filed under section 14-A of the Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act , 1989 (for short, "the Atrocities Act") for regular bail in connection with the complaint being FIR No.11208051201966 of 2020 registered with 'B' Division Police Station, Rajkot City for offences punishable under sections 304 and 337 of IPC and sections 3(1)(j) and 3(2)(v) of the Atrocities Act.