DHIRUBHA MAIYABHA MANEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Premal Rachh, learned advocate for the appellant, Mr.Pranav Trivedi, learned APP for the opponent State and Mr.Zabuawala, learned advocate for the original complainant.

(2.) Rule. Mr.Pranav Trivedi, learned APP waives service of notice of Rule on behalf of opponent State and Mr.Zabuawala, learned advocate waives service of notice of Rule on behalf of the original complainant.

(3.) The present appellant has filed Criminal Appeal before this Court under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 read with Section 439 for regular bail in connection with offence registered as I ?C.R.No. 40 of 2019 with Mithapur Police Station, Devbhumi Dwarka for the offences punishable under Sections 354 , 366 , 323 , 504 , 506(2) and 114 of the Indian Penal Code and under Sections 3(2)(5) , 3(2) (5 ? a),3(1)(w)1 and 3(1)(w)2 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.