HIMMATBHAI SHANABHAI BARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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. 11187007220428 of 2022 registered with Santrampur Police Station, Mahisagar for offences punishable under Ss. 337 , 504 and 506(2) of the Indian Penal Code and also under Ss. 3(1)(r), 3(1)(s), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Heard Ms. Shirali M.Patel, learned counsel appearing for the appellant and Mr.L.B.Dabhi, learned Additional Public Prosecutor appearing for the respondent - State

(3.) Learned Advocate on behalf of the appellant has submitted that the appellant appellant is innocent and he has not committed the alleged offences and he has been falsely involved in the said offences. He has further submitted that appellant has no criminal antecedents. He has submitted that this Court may release the present appellant on regular bail subject to any stringent conditions as may be imposed by this Court.