NAVAZHUSSEIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. P.P Majmudar on behalf of the appellants, learned Public Prosecutor Mr. Mitesh Amin with learned Additional Public Prosecutor Mr. Ronak B. Raval on behalf of the respondent-State and learned advocate Mr. Maharshi V. Patel on behalf of the first informant.

(2.) 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. 11184002220140 of 2022 registered with Chhota Udaipur Police Station, for offences punishable under Ss. 143 , 147 , 148 , 149 , 153 , 323 , 324 , 294(b) , 120B , 506(2) and 114 of Indian Penal Code and Ss. 3(1)(r) , 3(1)(s) and 3(2) (v-a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989, sec. 51(b) of Disaster Management Act Sec 3 of the Epidemic Disease Act and Sec. 135 of the Gujarat Police Act.

(3.) Learned Advocate Mr. Majmudar on behalf of the appellants would submit that while the present appellants have been named as accused, being present at the site of the incident, being part of the unlawful assembly, more particularly, having sticks in their hand, but neither in the FIR, nor in the charge-sheet, any specific role is attributed to the present appellants and whereas it is further submitted that considering the injuries sustained by the witness concerned, more particularly, since offence punishable under Ss. 323 and 324 of the IPC has been alleged, and also considering the fact that the present appellants are in custody since 10/2/2022, it is requested that the present appellants may be released on regular bail, more particularly, learned advocate Mr Majmudar submitting that the appellants undertake to abide by any stringent conditions being imposed by this Court for being released on regular bail.