DOST MOHAMMED ALLARAKHABHAI BLOACH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Nabilkhan Yusufzai on behalf of the appellant and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of respondent no.1- State.

(2.) Though served, respondent no.2 has chosen not to appear.

(3.) The present appeal has been filed under Sec. 14(A) of the Scheduled Castes and Scheduled Tribes ( Prevention of Atrocities) Act, 1989 and Sec. 439 of the Code of Criminal Procedure, 1973 by the applicant- undertrial prisoner for being released on temporary bail in connection with the FIR being I- C.R. No. I- 21 of 2017 registered with Dhari Police Station for on 19/3/2017 for offences punishable under Ss. 302, 143, 147, 148, 149, 332, 333, 504, 506(2) , 201 and 34 of the Indian Penal Code, Sec. 135 of the Gujarat Police Act and Ss. 3(1) (r), 3(1)(s), 3(2)(v)A of the Scheduled Castes and Scheduled Tribes ( Prevention of Atrocities) Act, 1989 on the ground of medical treatment of his mother.