JINABHAI JILABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for respondent No.1- State. Though notice is served, nobody has filed appearance on behalf of respondent No.2.

(2.) By way of the present appeal under Section 14 (A) (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, the appellants- accused have prayed for regular bail in connection with the FIR being C.R.No.11211035210070 of 2021 registered with Muli Police Station, District Surendranagar, for the offenses punishable under Sections 323, 325, 504 and 114 of the Indian Penal Code, Section 135 of the Gujarat Police Act and under Sections 3(1)(r), 3(1)(s) and 3(2)(v-A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) Learned Advocate appearing on behalf of the appellants submits that considering the nature of the offence, the appellants may be enlarged on regular bail by imposing suitable conditions.