SAGARKUMAR JAGDISHBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the appellants seeks permission to withdraw this appeal qua appellant Nos. 1 and 2 at this stage as the charge-sheet is not filed.

(2.) Permission as prayed for is granted. Appeal stands disposed of as withdrawn qua appellant Nos. 1 and 2 only with a liberty to file fresh application after filing of the charge-sheet, before the concerned Sessions Court. Hence, this application is considered qua appellant Nos. 3 to 6 only.

(3.) By way of the present appeal under Section 14 (A) (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocitites) Act, the appellants- accused Nos. 3 to 6 have prayed for regular bail in connection with the FIR being C.R. No. - 11187002200732 of 2020 registered with Balasinor Police Station for the offenses punishable under Sections 143, 144, 147, 148, 149, 201, 323, 341, 354-A, 354-A(1)(i), 354-A(1)(ii), 354-A(1)(iv), 504 and 506(2) of the Indian Penal Code and under Sections 3(1)(r) , 3(1)(s) , 3(1)(u) , 3(1)(w)(i) , 3(1)(w)(ii) and 3(2) (v-A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 and under Sections 8, 12 and 17 of the POCSO Act.