NAVGHANBHAI RANCHODBHAI KO.PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Ashutosh S. Dave, learned advocate for the appellant, tenders affidavit filed on behalf of respondent no.2 herein, which is taken on record. Respondent no.2 is personally present in the Court, who is duly identified by the advocate representing her.

(2.) The present Appeal is filed under Section 14 A of the Schedule Castes and Scheduled Tribes (Prevention of Atrocities) Act (hereinafter referred to as 'the Act ') for regular bail in connection with FIR being, C.R. No.11192015210563 of 2021 registered with Changodar Police Station, District Ahmedabad for the offences punishable under Sections 332, 323 and 403 of the Indian Penal Code (hereinafter referred to as 'the Code ') and under Sections 3(1)(r), 3(1)(s) and 3(2)(va) of 'the Act '.

(3.) Considering the fact that the offences alleged against the appellant under 'the Code ' are maximum punishable with three years whereas offences alleged under 'the Act ' is punishable with punishment as provided under the 'the Code ', offences so far as Section 3(2)(va) and for Sections 3(1(r) and 3(1)(s) of 'the Act ' is concerned, the punishment provided is five years maximum. Further the appellant is in custody since 23.08.2021. Over and above that, from the affidavit tendered by the first informant, it appears that the matter is amicably settled between them and she has no objection if the appellant is released on regular bail.