AVINASHBHAI PRABHUDAS SATAPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Laxmansinh Jhala for the appellant, learned advocate Mr. Bhunesh Rupera for the respondent no.2 and learned Public Prosecutor Mr. Mitesh Amin assisted by learned Additional Public Prosecutor Ms.C.M. Shah for the respondent - State through video conference.

(2.) By way of this appeal under Section 14A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act , 1989 ("the SCST Act" for short), the appellant has prayed for anticipatory bail under section 438 of the Code of Criminal Procedure in connection with CR No. 11211057200244 of 2020 registered with Surendranagar City A Division police station, Surendranagar for offences under sections 306 , 201 and 114 of the Indian Penal Code read with section 3(2) (v) of the SCST Act.

(3.) This Court (Coram; Hon'ble Mr. Justice Paresh Upadhyay) on 4th June, 2020 passed the following order :