MUKESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Bhargav K. Mehta appearing on behalf of the appellant, learned APP Mr.Dabhi for the respondent-State.

(2.) This appeal is 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, 1973, for being released on regular bail in connection with F.I.R. registered as C.R. No. 11192002220113 of 2022 on 15/3/2022 with Aslali Police Station, District Ahmedabad (Rural), for the offences punishable under Ss. 376 and 506(2) of the Indian Penal Code and Ss. 3(2)(5) , 3(1)(w)(1) and 3(1)(w) (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(3.) Learned Advocate Mr. Bhargav Mehta for the appellant would submit that the appellant is innocent persons, however he has been falsely implicated in the alleged offences. Learned Advocate Mr.Mehta would submit that there is no role played by the appellant in the alleged offence and he has been in jail since 21/3/2022. Learned Advocate Mr.Mehta, therefore, would request that this Court may be pleased to release the appellant on regular bail.