MAHIPALSINH SUKHDEVSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. D. P. Desai on behalf of the learned Advocate Mr. R. B. Desai for the appellant and learned APP Mr. L. B. Dabhi on behalf of the respondent-State, learned Advocate Mr. D. H. Kanthariya on behalf of the first informant.

(2.) Admit. Learned APP Mr. Raval waives service of notice of admission 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. 11192050220018 of 2022 registered with Sanand Police Station, Dist. Ahmedabad Rural on 13/1/2022 for offences punishable under Ss. 279 , 337 , 504 , 506(2) , 507 of the Indian Penal Code, and under Sec. 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 and under Ss. 177, 184, 134B of M. V. Act.