RAMKUBHAI MANABHAI MATHASULIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being 11193003200294 of 2020 registered with Amreli Rural Police Station, District Amreli for offence under Sections 324 , 337 and 114 of the Indian Penal Code, under Section 135 of the Gujarat Police Act and under Section 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(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 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.