ARUNABEN YOGESHKUMAR SHASHIKANT VAIDH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Learned APP as well as learned advocate Mr. B. C. Dave waive service of notice of admission qua respondent Nos. 1 and 2 respectively.

(2.) By way of the present appeal under Section 14 (A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocitites) Act, the appellant- accused has prayed for regular bail in connection with the FIR being C.R. No. - 11210005201061 of 2020 registered with Athwalines Police Station, Surat City for the offenses punishable under Sections 306 , 498(a) , 506 and 114 of the Indian Penal Code, Sections 4 and 5 of the Dowry Prohibition Act and Sections 3(2)(vi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(3.) Learned Advocate appearing on behalf of the appellant has referred the allegations levelled against the appellant in the FIR in question and thereafter submitted that appellant is falsely implicated in the alleged incident. Learned advocate has referred the written complaint/application given by the original accused No.3 i.e. the son of the present appellant before the Athwalines Police Station against the deceased, copy of which is placed on record at page 27. After reading the same, it is submitted that the appellant is falsely implicated in the alleged incident and therefore this Court may consider the case of the appellant. It is submitted that considering the nature of the offence, the appellant may be enlarged on regular bail by imposing suitable conditions.