LAWS(GJH)-2022-9-1062

HARSHAD MURJIBHAI THAKKAR Vs. STATE OF GUJARAT

Decided On September 02, 2022
Harshad Murjibhai Thakkar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned Advocate Mr. Aishwarya H. Chaudhary on behalf of the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent- State.

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

(3.) This appeal is 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.11205042210375 of 2021 registered with Bhuj City 'A' Division Police Station, District: Kachchh for offences punishable under Ss. 302 , 294(b) read with Sec. 114 of the Indian Penal Code and under Ss. 3(1)(r) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.