RAMESHBHAI GELABHAI PANCHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Virat Popat for the appellant of Criminal Appeal No. 1646 of 2022 would submit that there is an error in the name of the appellant and he seeks permission to correct it. Permission is granted. Amendment to be carried out forthwith. 1.1 Heard learned Advocate Mr. Virat G. Popat on behalf of the appellants and learned Additional Public Prosecutor Mr. L.B.Dabhi on behalf of the respondent-State.

(2.) Though served none appears on behalf of the first informant.

(3.) 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 for regular bail in connection with F.I.R. bearing C.R. No.11189005221181 of 2022 registered with Morbi Taluka Police Station, Morbi for offences punishable under Ss. 326 , 323 , 325 , 506(2) , 504 , 143 , 147 , 148 , 149 of the Indian Penal Code, under Sec. 135 of the Gujarat Police Act and also under Sec. 3(2)(va) , 3(1)(r) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.