RAJAKBHAI FARIDABHAI QURESHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed for regular bail in connection with C.R.-I No.40 of 2019 registered with Shil Police Station, Dist : Junagadh for the offences punishable under Sections 302, 201, 120B, 34 of the Indian Penal Code and Sections 3(1)(r)(s), and 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. The appellant is accused No.2 in the said FIR.

(2.) Appeal was admitted vide order dated 01.09.2020.

(3.) Heard learned advocate for the applicant, learned advocate for the complainant and the learned Additional Public Prosecutor through Video Conference.