PRAKASHBHAI MANILAL MEVADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. B.M. Mangukiya on behalf of the appellant, learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent no.1- State.

(2.) Though served, none appears on behalf of respondent no.2, order sheet showing that vide an order dtd. 28/4/2022 learned Coordinate Bench of this Court had recorded that In-charge Deputy Superintendent of Police, Palanpur Division had recorded the statement of respondent no. 2 that since he is suffering from ailment and due to financial crises, he is not able to appear before this Court.

(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 F.I.R bearing CR.No. I- 26 of 2019 registered with Palanpur Taluka Police Station, District: Banaskantha for offences punishable under Ss. 306, 406, 420 and 114 of the Indian Penal Code read with Sec. 3(1)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.