SONDA VAJABHAI MEVADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Priyanka Gogia on behalf of the learned Advocate Mr. V. H. Kanara for the appellants and learned APP Mr. L. B. Dabhi on behalf of the respondent-State.

(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. being C. R. No. 11202014210117 of 2021 registered with Dhrol Police Station, Dist. Jamnagar for offences punishable under Ss. 120(B) , 395 , 397 , 504 and 326 of the Indian Penal Code, and under Sec. 3(2)(v) and 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 and under Sec. 135(1) of the Gujarat Police Act.

(3.) Learned Advocate Ms. Ms. Priyanka Gogia on behalf of the learned Advocate Mr. V. H. Kanara for the appellants would submit that appellants are innocent and have not committed any crime as alleged. Learned Advocate for the appellants would further submit that the appellants have no criminal antecedents, the investigation is over and the charge sheet has been filed. Having regard to the same, this Court may grant regular bail to the appellants.