RAKESHBHAI RAYAJIBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Jayprakash Umot has submitted that he has instruction to appear on behalf of the first informant - Champaben Rohitkumar Dadubhai Vasava and he shall file his Vakalatnama and affidavit before the Registry. Registry shall accept the same as and when the same are filed.

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with FIR being C.R.No.I-11823004210081 of 2021 registered with Dediapada Police Station, District Narmada for the offences under Section 304 of the Indian Penal Code, 1860 and Sections 8, 5(1)(b) of the Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013.

(3.) The case of the prosecution is that the applicant came to be elected as Sarpanch of Dediapada Group Gram Panchayat, Taluka Dediapada, Dist. Narmada in the month of January, 2017. The State of Gujarat had floated a scheme having nomenclature RURBURN Scheme and as per the said scheme, the State of Gujarat had issued directives that in various areas of various villages of various talukas as well as in various districts, the open sewage lines would be replaced by underground gutter lines and such schemes came to be floated by the Government of Gujarat in the year 2012-2013.