PIRABHAI NAGJIBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed for regular bail in connection with C.R.No.11195060200400 of 2020 registered with Vav Police Station, Dist : Banaskantha for the offences punishable under Sections 395, 323, 324, 294(b) and 506(2) of the Indian Penal Code and under Sections 3(1)(r), 3(1)(s) and 3(2)(va) of the Atrocities Act and Section 135 of the Gujarat Police Act.

(2.) Appeal was admitted vide order dated 10.12.2020.

(3.) Heard learned advocate for the applicant and the learned Additional Public Prosecutor and learned advocate for the complainant through Video Conference.