PRATAP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Learned Advocate Mr. R.D. Chauhan for learned Advocate Ms. Manjula R. Chauhan for the appellant and learned Additional Public Prosecutor Mr. Ronak Raval for the respondent - State.

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

(3.) The present appeal has been filed under Sec. 14(A) of the Scheduled Castes and Scheduled Tribes ( Prevention of Atrocities) Act, 1989 and Sec. 439 of the Code of Criminal Procedure, 1973 by the appellant- undertrial prisoner for being released on temporary bail in connection with the FIR being I- C.R. No. 90 of 2016 registered with Amroli Police Station, Surat for offences punishable under Sec. 302 and 114 of the Indian Penal Code, under Sec. 135 of the Gujarat Police Act and under Sec. 3(1)(r) , 3(2) (5-A) of the Scheduled Castes and Scheduled Tribes ( Prevention of Atrocities) Act, 1989 on the ground of performing after death rituals of his late father.