MAFABHAI JIVANBHAI DHARAJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. D.C.Sejpal, the learned counsel appearing for the appellant, Ms. Krina Calla, learned APP for the respondent State and Mr. Sandip M. Patel, learned counsel for respondent No.2.

(2.) The appellant, by way of this appeal filed under Section 14(A) of the Prevention of Atrocities Amendment Act, 2015 seeks regular bail in connection with the FIR being No. 1121103021014 of 2021 of registered with Lakhtar Police Station, Dist. Surendranagar, for the offences punishable under Sections 326, 323, 324, 325, 143, 147, 148, 149, 365, 504 of Indian Penal Code, 1860 and Sections 3(1)(r), 3(1)(s), 3(2)(v) and 3(2) (va) of the Atrocities Act 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities)Act and Section 135 of the Gujarat Police Act.

(3.) It is the submission of learned counsel for the appellant that he is aged 60 years and is suffering confinement since 09.06.2021. The appellant has not played any active role in the alleged incident. He further submitted that, investigation is almost over and hence, further detention of the appellant is unwarranted. In view of the above, learned counsel for the appellant urges to release the appellant on regular bail on any stringent terms and conditions.