RASUL GULAM SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Ankit B. Pandya on behalf of the appellant and learned Additional Public Prosecutor Mr. L. B. Dabhi on behalf of the respondent-State.

(2.) Rule. Learned APP Mr. Dabhi waives service of rule 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 FIR bearing C.R. No. 11199057220091of 2022 registered with Rajpardi Police Station, Bharuch on 8/2/2022 for offences punishable under Ss. 143, 147, 149 , 323 and 504 of the Indian Penal Code read with Ss. 3(1)(r) , 3(1)(s) and 3(2)(va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act .