SOHEL SIKANDER SULEMAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Vaibhav Sheth appearing on behalf of the appellant and learned APP Mr.Dabhi for the respondent State. No one appears on behalf of respondent No.2, though served.

(2.) Admit. Learned APP waives service of notice of admission for the respondent State.

(3.) This appeal is filed by the appellant, 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, 1973, for being released on regular bail in connection with F.I.R. registered as C.R. No.11199006211539 of 2021 on 4/12/2021 with Ankleshwar Rural Police station, District Bharuch for the offences punishable under Ss. 302, 504 and 114 of the Indian Penal Code, under Sec. 135 of the Gujarat Police Act, read with Ss. 3(2)(ii) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.