MUKESHBHAI GOVABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Kartik Kumar Barot on behalf of the appellant and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent no.1- State.

(2.) Though served, none appears on behalf of respondent no.2.

(3.) This appeal is field 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 C.R.No. I- 11192002220135 of 2022 registered with Aslali Police Station, Ahmedabad for offences punishable under Ss. 306, 420 and 114 of the Indian Penal Code and Sec. 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.