RAMJIBHAI JEMALBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Jemini S. Patel on behalf of the appellant, learned Additional Public Prosecutor Mr. K.M. Antani on behalf of the respondent no.1- State and learned Advocate Mr. . Nilay Suchak for M/s San Associates on behalf of respondent no.2

(2.) This appeal has been 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 CR.No. I- 11217036220266 of 2022 registered with Varahi Police Station, District: Patan for offences punishable under Ss. 143 , 147 , 148 , 294(b) , 307 , 326 , 324 , 323 , 506(2) and 34 of the Indian Penal Code read with Sec. 3(2)(v) , 3(2)(va) , 3(1)(r) , 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(3.) Learned Advocate Ms. Patel would submit that the role attributed to the present appellant is of being part of a group of persons who had assaulted the first informant and his family members and whereas the allegation against the present appellant specifically is of being present in the group with a stick in his hand and later having assaulted one of the victims by kick and fist blows.