HARJIBHAI DEVAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.O.I.Pathan, learned advocate states that he has instruction to appear for respondent No.2. He is permitted to file his appearance forthwith.

(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.11192035200322 of 2020 of registered with Mandal Police Station, Dist.Ahmedabad Rural for the offences punishable under Sections 406, 420, 465, 467, 468, 471 and 120B of Indian Penal Code, and Sections 3(1)(G), 3(1)(F) & 3(2)(VA) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.

(3.) Heard Mr.Bhargav Mehta, learned advocate for the appellant and Mrs.Krina Calla, learned APP for the respondent State and Mr.O.I.Pathan, learned advocate for respondent No.2