VIVEKBHAI LAKSHMANBHAI GOSAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mr. Rathin Raval has instructions to appear for an on behalf of respondent No.2 original complaint and he is permitted to file his appearance. The Registry is directed to accept same.

(2.) By way of this appeal filed under Sec. 14 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, the appellant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at C.R.No.I -'Part-B'- 11191045220524 of 2022 with Sola High Court Police Station, Ahmedabad for the offences punishable u/s 323, 294(B) of the IPC and u/s 3(1)(r) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) Learned advocate for the appellant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the appellant is available during the course of investigation and will not flee from justice. In view of the above, the appellant may be granted anticipatory bail.