CHETANBHAI MANUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When the matter isORAL ORDER

(2.) By way of the present appeal under Section 14 (A) (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , the appellants- accused have prayed for regular bail in connection with the FIR being C.R. No. - 11193050200725 of 2020 registered Thus, though respondent No.2 is served, nobody has filed appearance on her behalf.

(3.) Learned Advocate appearing on behalf of the appellants submits that considering the nature of the offence, the appellants may be enlarged on regular bail by imposing suitable conditions.