SADDAMBHAI BODUBHAI SANGH GAMETI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Valimohammed Pathan on behalf of the appellant and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent no.1- State. Though served, none appears on behalf of respondent no.2.

(2.) This appeal has been filed by the appellant 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. 11203023220542 of 2022 registered with "A" Division Police Station, District: Junagadh for offences punishable under Ss. 323, 325 , 506(2), 294(b) and 114 of the Indian Penal Code read with Sec. 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Sec. 135 of the Gujarat Police Act.

(3.) Considering the submissions made by learned Advocate Mr. Pathan and learned APP Mr. Raval and having considered the papers of the investigation, this Court records the following relevant aspects: