VAGTUJI MERUJI DARBAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Saurabh Chande for learned Advocate Mr. Ankit Bachani on behalf of the applicants, learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent- State and learned Advocate Mr. Dipen Chaudhari on behalf of the first informant.

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

(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. 111950119220268 of 2022 registered with Deesa Rural Police Station, District: Banaskantha on 13/4/2022 for offences punishable under Ss. 354(A), 323, 324 , 294(B), 506(2) , 427 and 114 of the Indian Penal Code, Sec. 135 of the Gujarat Police Act and also under Sec. 3(1)(R), 3(1)(S) and 3(2)(VA) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.