SAMIRBHAI JAYANTIBHAI TILALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Majmudar appearing with learned Advocate Mr.Karathiya on behalf of the appellant, learned Additional Public Prosecutor Mr.Dabhi on behalf of the respondent-State and learned Advocate Mr.Mahesh Poojara for the respondent No.2.

(2.) Admit. Learned APP waives service of notice of admission on behalf of the respondent - State and learned Advocate Mr.Poojara waives for respondent No.2.

(3.) By way of this appeal filed under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act read with Sec. 439 of the Code of Criminal Procedure, the appellant prays for regular bail in connection with F.I.R. bearing C.R. No.11213043220107 of 2022 registered with Patanvav Police Station, District Rajkot (Rural) on 5/4/2022 for offences punishable under Ss. 326 , 325 , 324 , 323 , 114 of the Indian Penal Code, and under Sec. 3(2)(5) , 3(2) (5-A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 and under Sec. 135 of G.P. Act.