DHARMESH VISHRAMBHAI MAALSATAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, none appears for respondent No.2.

(2.) This appeal is filed under Section 439 of the Code of Criminal Procedure read with section 14(A) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act for regular bail in connection with an offence being C.R.No.11993006201925 of 2020 registered with A Division Gandhidham Police Station, Kachchh (East) - Gandhidham for the offence punishable under Sections 306 and 114 of the Indian Penal Code and Section 3(2)(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act.

(3.) Learned advocate appearing on behalf of the appellant through video conferencing submits that considering the nature of offence, the appellant may be enlarged on regular bail by imposing suitable conditions.