MASHARUBHAI LAXMANBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Chaudhary on behalf of the appellants, and learned APP Mr.Dabhi for the respondent State. Learned Advocate Mr.Vicky Mehta appears and submits that he has instruction to appear for the First Informant and seeks permission to file his vakalatnama. Permission is granted.

(2.) By way of these appeals 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, the appellants pray for being released on regular bail in connection with F.I.R. bearing C.R. No.11195061220162 of 2022 registered with Dantiwada Police Station, Banaskantha on 25/3/2022 for offences punishable under Ss. 306 , 294(b) , 114 of IPC and under Ss. 3(1)(r) , 3(1)(s) , 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(3.) It would be pertinent to mention at this stage that the appellants of Criminal Appeal No.1197 of 2022, who are accused Nos.1, 3, and 4 have been apprehended by the Investigating Officer on 1/4/2022 and whereas the appellant of Criminal Appeal No.1339 of 2022 - accused No.2 has been apprehended by the Investigating Officer on 15/5/2022.