ANILBHAI BHANUBHAI SARVAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Parthiv Bhatt appearing on behalf of the appellant and learned APP Mr.Raval for the respondent State. Respondent No.2 has appeared in person.

(2.) Admit. Learned APP for State and Respondent No.2 waive service of notice of admission.

(3.) 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.11213001220054 of 2022 on 18/2/2022 with Virpura Police station, District Rajkot (Rural) for the offences punishable under Ss. 354D, 354A, 506(2) of the Indian Penal Code and under Ss. 3(1)(s), 3(1)(w), 3(2) (va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.