SAMIR MAHENDRA TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Hardik Pandit on behalf of the appellant, learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent no.1- State and learned Advocate Mr. Tejas Shukla on behalf of the respondent no.2-first informant.

(2.) This appeal is filed by the appellant 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 for regular bail in connection with F.I.R bearing CR.No. I-11216002220023 of 2022 registered with Mahila Police Station, Gandhinagar for offences punishable under Ss. 376(2)(n), 406, 420 and 506(2) of the Indian Penal Code, Ss. 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 3(1)(w) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Learned Advocate would submit that considering the fact that the present appellant is in custody since 18/6/2022 in connection with the present offence this Court may release the present appellant on regular bail.