MUKESHBHAI JAGJIVANBHAI JANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Ashish Dagli on behalf of the appellants and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent-State and learned advocate Mr. Dharm Raval for respondent No.2- first informant.

(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.-I No. 11193050220434 of 2022 registered with Rajula Police Station, Amreli for offences punishable under Ss. 307, 323, 504, 506(2), 427, 341 and 114 of the Indian Penal Code, under Sec. 3(2)(v) , 3(2)(va) , 3(1)(r) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.