MAKBULHUSSAIN MUSABHAI FANGAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. P. Y. Jasani on behalf of the learned Advocate Mr. Apurva R. Kapadia for the appellants and learned APP Mr. Ronak Raval on behalf of the respondent-State.

(2.) Admit. Learned APP Mr. Raval waives service of notice of admission on behalf of the respondent- State.

(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. 11192035220043 of 2022 registered with Mandal Police Station, Dist. Ahmedabad Rural for offences punishable under Ss. 325, 324, 504 and 114 of the Indian Penal Code, and under Sec. 3(1)(r), 3(1)(S) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.