RAKIB Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Apurva R. Kapadia, learned advocate for the appellant and Mr. L. B. Dabhi, learned APP for the respondent-State. Though served, none appears on behalf of respondent no.2.

(2.) By way of this appeal, the appellant seeks temporary bail in connection with the FIR No.11192035220043 of 2022 for the offences punishable under Ss. 325, 324, 504 and 114 of the Indian Penal Code as well as Ss. 3(1)(r), 3(1)(s), 3(2)(va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989.

(3.) Mr. Apurva R. Kapadia, learned advocate for the appellant would submit that the wife of the appellant is pregnant and as per the advise of doctor, expected date of delivery is 05/07/2022. Learned advocate would further submit that since it is love marriage of the appellant and his wife, none of the family members are helping the wife of the appellant. Learned advocate for the appellant would therefore submit that temporary bail for a period of 20 days may be granted subject to conditions that may be deemed appropriate by the Court.