NATHUBHAI VIRABHAI DODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed under Section 14 A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 read with Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.184 of 2019 registered with Una Police Station, Gir Somnath for offence under Sections 366 , 376(N) , 384 , 323 and 506(2) of the Indian Penal Code, under Sections 3(1)(r) , 3(1) (w), 3(2)(5)(a) of the Scheduled Tribes (Prevention of Atrocities) Act , 1989 and under Section 135 of the Gujarat Police Act.

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