SAJID LADHABHAI KHARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. A.A. Zabuawala for learned Advocate Ms. Dipa B. Zala 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.) 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 C.R.No. I -11993014220074 of 2022 registered with Dudhai Police Station, District: Kachchh East-Gandhidham on 15/6/2022 for offences punishable under Ss. 143 , 147 , 148 , 149 , 323 , 294(b) , 440 , 435 and 506(2) 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 Caste and Scheduled Tribes (Prevention of Atrocities) Act .

(3.) Learned Advocate Mr. Zabuawala on behalf of the appellant has drawn the attention of this Court to the history between the family of the first informant and the present appellant. It is submitted by learned Advocate Mr. Zabuawala that even prior to the FIRs in question, the family of the first informant had filed atleast three FIRs against the family of the present appellant.