VIJAYBHAI GAFURBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application is filed under Section 439 of the Code of Criminal Procedure 1973, for regular bail in connection with FIR being C.R No.11192060200101 of 2020 registered with Viramgam Rural Police Station for the offences under Sections 323 , 504 , 506(2) , 114 and 188 of Indian Penal Code and Section 183 and 184 of Gujarat Village Panchayat Act as well as Section 3(1)(r), 3(1)(s) and 3(1)(g) of the Atrocities Act.

(2.) Heard Mr. Tejas Barot, learned advocate appearing on behalf of the applicants and Mr. Hardik Soni, learned APP for the respondent. There is no appearance on behalf of respondent No.2 - defecto complainant despite service of notice of rule.

(3.) Mr. Barot, learned advocate for the applicants submits that except alleged offence under atrocities Act, the alleged offences under IPC are triable by Magisterial Court. He submits that the applicants have no past criminal history. He further submits that investigation is almost over and the applicants are likely to tamper with prosecution evidence. He therefore, urges that the applicants may be enlarged on regular by imposing suitable conditions.