MAYURBHAI MANSUKHBHAI ZALAVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these appeals arise out of the selfsame FIR, hence, they are being disposed of by this common order.

(2.) The present appeals are filed under Section 439 of the Code of Criminal Procedure by the appellants for regular bail in connection with an FIR being C.R.No.I-11214020210316 of 2021 registered with Kamrej Police Station, Surat district for the offences under Sections 143, 147, 148, 149, 323, 325, 395, 397, 427, 504, 506(2), 188, 170 and 269 of the Indian Penal Code and sections 3(1)(r)(s) and 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and section 3 of the Epidemic Diseases Act, 1897 and section 13(1) of the Gujarat Epidemic Regulation Act, 2020 and section 51(b) of Disaster Management Act, 2005 and sections 131 and 135 of the Gujarat Police Act.

(3.) Heard Mr. B.M. Mangukiya, learned advocate for the appellant and Mr. Hardik Soni, learned APP for the respondent State and Mr. Pratik Jasani, learned advocate for respondent No.2 defacto complainant.