VIPUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. M. M. Bhatti, learned advocate has instructions to appear on behalf of Respondent no.2 and he is in process of filing his appearance. The Registry is directed to accept his appearance.

(2.) Heard Mr. D. D. Gautam, learned advocate for the appellant, Ms. Jirga Jhaveri, learned APP for Respondent no.1-State and Mr. M. M. Bhatti, learned Advocate for Respondent No.2.

(3.) This appeal is filed under sec. 14A of the Scheduled Castes and the Schedule Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as 'the Act') praying for regular bail in connection with the offence being FIR No.11191040211631/ 2021 registered with Sardarnagar Police Station, Ahmedabad, for the alleged offences punishable under sec. 302 , 294(B) and 114 of the Indian Penal Code as also under sections 3(1) (r), 3(1)(2), 3(2) (v) and 3(2)(va) of 'the Act', as also under sec. 135 of the Gujarat Police Act.