VISHNUBHAI KALIDAS THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor, Mr.Pranav Trivedi waives service of Notice of rule on behalf of respondent- State.

(2.) By way of the present appeal under Section 14 (A) (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocitites) Act, the appellants-accused have prayed for regular bail in connection with the FIR being C.R. No. -11187002200732 of 2020 registered with Balasinor Police Station for the offenses punishable under Sections 143, 144, 147, 148, 149, 201, 323, 341, 354-A (1)(i) (ii) (iv), 504 and 506(2) of the Indian Penal Code and under Sections 3(1) (r) (s) (u) (w) (i) (ii) and 3(2)(v-A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 and under Sections 8, 12 and 17 of the POCSO Act.

(3.) Learned advocate Mr.Vishal Anandjiwala for the appellants submitted that the accused No.3, 4, 5 and 8 have been granted bail by co-ordinate Bench of this Court in Criminal Appeal No.700 of 2020 and the role of the present appellants, who are accused Nos.6, 7, 9, 10 and 11 is similar to that of the co-accused, who have been granted bail in Criminal Appeal No.700 of 2020.