BHUPATBHAI JAGUBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Ankit N. Mehta on behalf of the appellant and learned Additional Public Prosecutor 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 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 for regular bail in connection with F.I.R. bearing C.R. No.1119300922124 of 2022 registered with Bagasara Police Station, Amreli for offences punishable under Ss. 504, 506(2) and 114 of the Indian Penal Code, and also under Sec. 3(1) , 3(1)(s) and 3(2)(v)a of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.