HAJI USMANGANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) By way of the present appeal under Section 14A (Amendment Act) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , the appellant-accused has prayed for bail in connection with the FIR being C.R.No.I-64 of 2019 registered with Modasa Town Police Station, District Aravalli for the offences under Sections 406 , 420 , 465 , 467 , 468 , 471 , 504 and 506(2) of the Indian Penal Code, 1860 and under Sections 3 (1)(R)(S) , and 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) At the outset, learned advocates appearing for the respective parties have submitted that the parties have amicably settled the dispute.