MANIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Jigar Patel for learned advocate Mr. Ashish M. Dagli for the appellant and learned APP Mr. Ronak Raval on behalf of the respondent State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent- State.

(3.) By way of this Appeal the appellant prays for being released on regular bail, the appellant having been apprehended in connection with F.I.R. bearing C.R. No. 11203055220116 of 2022 registered with Shil Police Station, Junagadh on 28/4/2022 for offences punishable under Ss. 120B, 143, 144, 147, 148, 149, 323, 324, 342, 504, 506(2) of Indian Penal Code, under Sec. 135 of the Gujarat Police Act and also under Sec. 3(1)(r), 3(1)(s) and 3(2) and 5(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.