MUKESHBHAI BHIKHABHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed for regular bail in connection with C.R. No.11199004201368 of 2020 registered with Ankleshwar City Police Station, Dist : Bharuch for the offences punishable under Sections 376(1), 504, 506(2), 507, 323 and 114 of the Indian Penal Code and under Sections 3(1)(r), 3(1)(s), 3(2)(v), 3(1)(w) and 3(2)(va) of the Atrocities Act.

(2.) Though served, the respondent No.2 has chosen not to appear.

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