MAHIPATBHAI LABHUBHAI AGOLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present appeal under Section 14 (A) (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act, the present appeal is filed for regular bail in connection with FIR being C.R. No.11211035200175 of 2020 registered with Muli Police Station, District Surendranagar, for offence under Sections 143 , 147 , 148 , 427 , 447 , 435 , 504 , 506(2) of the Indian Penal Code, Sections 25(1) , 25 (1-b)(a) etc of the Arms Act and Sections 3(1)(r) , 3(1)(s) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .

(2.) Learned Advocate appearing on behalf of the appellant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent- State has opposed grant of regular bail looking to the nature and gravity of the offence.