SALIMSHA HUSAINSHA DIVAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this appeal filed under Sec. 14 of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act read with under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No. 11211055220184 of 2022 registered with Wadhwan Police Station, District: Surendranagar for the offences punishable under Ss. 302, 323, 504, 114 of the Indian Penal Code, Sec. 135 of the Gujarat Police Act and under Sec. 3 (1) (R) (S), 3 (2) (5) (a), 3 (2) (5) of Schedules Caste and Scheduled Tribe (Prevention of Atrocities) Amendments Act, 2015.

(2.) Learned Advocate for of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.