HARSH LALJIBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present appeal under Section 14(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act, 1989 the appellant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at C.R. No.11191010200583 of 2020 registered with Madhavpura Police Station, Ahmedabad City for the offences punishable under Sections 323 , 294(b) and 114 of the Indian Penal Code, 1860 and under Section 135 (1) of the Gujarat Police Act and under Sections 3(1)(r) and Section 3(1)(s) , 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act, 1989.

(2.) Learned advocate for the appellant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the appellant is available during the course of investigation and will not flee from justice. In view of the above, the appellant may be granted anticipatory bail.

(3.) Learned advocate for the appellant on instructions states that the appellant is ready and willing to abide by all the conditions includingimposition of conditions with regard to powers of Investigating Agency to file an application before the competent Court for his remand. He would further submit that upon filing of such application by the Investigating Agency, the right of appellant accused to oppose such application on merits may be kept open.