LADHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. A.A. Zabuawala on behalf of the appellant, learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent no.1- State and learned Advocate Mr. Kartik Soni on behalf of respondent no.2.

(2.) Admit. Learned Advocates for the respective parties waive service of notice of admission on behalf of their respective respondents.

(3.) The appellant apprehending his arrest in connection with F.I.R. being C.R.No. I -11993014220074 of 2022 registered with Dudhai Police Station, District: Kachchh East-Gandhidham on 15/6/2022 for the offences punishable under Ss. 143 , 147 , 148 , 149 , 323 , 294(b) , 440 , 435 and 506(2) of the Indian Penal Code, sec. 135(1) of the Gujarat Police Act and also under Sec. 3(1)(r) , 3(1)(s) and 3(2)(va) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act has preferred this appeal under Sec. 14A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act ,1989 read with Sec. 438 of the Code of Criminal Procedure, 1973 more particularly requesting this Court to release the present appellant on anticipatory bail.