KISHORSINH INDRASINH GOL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Criminal Appeal is filed under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ,1989 for seeking following reliefs :

(2.) Heard learned advocates for the respective parties and learned APP for the respondent-State.

(3.) Mr.Hriday Buch, learned advocate appearing with Mr.Mousam Yagnik, learned advocate for the appellant, has vehemently contended that the appellant is innocent person, wrongly arraigned in the prosecution. It has further been submitted that accused No.1 is already enlarged on regular bail by coordinate bench of this Court vide order dated 6.2.2020 passed in Criminal Appeal No.15 of 2020 and the role of present applicant is almost similar. So, considering the observations which have been made by coordinate bench, in view of principle of parity, the case of the present appellant be also considered. It has further been contended that there is no actual dispute between the deceased and the present appellant and it is with accused No.1 who is already enlarged on bail.