SHAMJI 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.11205044200205 of 2020 registered with Paddhar Police Station for offence under Sections 307 , 323 , 294(b) , 506(2) , 143 , 147 , 149 of the Indian Penal Code and Sections 3(1)(r) , 3(1)(s) , 3(2)(v) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .

(2.) As per the order dated 12.05.2020 passed by this Court, the present appeal stands disposed of qua appellant Nos.2 and 3 and the same is considered qua appellant No.1.

(3.) 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 conditions.