KALUBHAI RANCHHODBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Manjula R. Chauhan, learned advocate for the appellant and Mr. L. B. Dabhi, learned APP for the respondent State.

(2.) Admit. Learned APP waives service of notice of admission on behalf of respondent-State.

(3.) By way of present appeal, the appellant is seeking temporary release in connection with the FIR being I-CR No.44 of 2013 registered with Ahmedabad (R) for the offences punishable under Ss. 147, 148, 149, 302, 307 and 120(B) of the Indian Penal Code, Sec. 135 of the Gujarat Police Act and Ss. 3(2)(5) and 3(1)(10) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989.