ASHOKBHAI KESRIMAL MALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.11199005200306 of 2020 registered with Netrang Police Station, Bharuch for the offences punishable under Sections 143, 147, 148, 325, 324, 427, 337, 504, 506(2) and 118 of the Indian Penal Code and Section 3(1)(S), 3(1) , 3(2)(VA) of the Scheduled Caste and Scheduled Tribes (prevention of Atrocity) Act.

(2.) This appeal was admitted on 04.11.2020 by issuing Rule.

(3.) Heard learned advocate for the applicant, the complainant, the concerned Head Constable and the learned Additional Public Prosecutor through Video Conference. It is noted that the complainant is heard through Video Conference from the concerned Police Station. An official from the concerned police station (Netrang Police Station, Dist : Bharuch) is also heard.