DIPAK @ PAPIYO NAMDEV PATIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Ms.Nisha Thakor, learned Additional Public Prosecutor for respondent No.1 State and Mr. Mohddanish M. Barejia, learned advocate for respondent No.2 waive service of notice of admission.

(2.) The present appeal is filed under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989, seeking regular bail in connection with the FIR being I CR No.67 of 2019 registered with Dindoli Police Station, District Surat for the offences under Sections 302 , 143 , 147 , 148 , 149 , 120B , 201 , 144 , 34 of the Indian Penal Code, 1860 and Sections 3(1)(r)(s) , 3(2)(v) , 3(2) (4-a), 3(1)(g) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 as well as Section 135(1) of the Gujarat Police Act, 1951.

(3.) Heard Mr. B.C. Dave, learned advocate for the appellant, Ms.Nisha Thakor, learned Additional Public Prosecutor for respondent No.1 and Mr.Mohddanish M. Barejia, learned advocate for respondent No.2, through video conferencing.