REHANABEN SADDAMBHAI SANGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an appeal under Sec. 14(A) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as "the Atrocity Act" for short) at the instance of the appellant - original accused for the anticipatory bail in connection with the FIR being C.R.No. 11203023220542 of 2022 registered with Junagadh "A" Division Police Station, District: Junagadh for the offences under Ss. 323, 325, 506(2), 294(b) and 114 of the Indian Penal Code and u/s. 135 of G.P.Act as well as Sec. 3(1)(r), 3(1)(s), 3(2)(va) of the Atrocity Act.

(2.) Heard Mr.Valimohammed Pathan, learned counsel appearing for the appellant and Mr. L.B.Dabhi, learned Additional Public Prosecutor for the respondent - State.

(3.) Mr Pathan, learned advocate for the appellant has submitted that appellant is innocent lady and has not committed any offence as alleged in the complaint. He has further submitted that looking to the complaint, it appears that before 7 years they have some disputes and therefore, there is no question to take revenge and therefore, also complaint appears to be false one and applicant deserves to be released on bail. Therefore, he has prayed to release the appellant on bail.