KALPESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms. Alka Vaniya seeks permission to appear on behalf of the original complainant.

(2.) Permission as prayed for is granted. Registry is directed to accept the Vakalatnama of learned advocate Ms. Vaniya.

(3.) The present appeal is filed under Sec. 14-A of the Scheduled Castes and Schedule Tribes (Prevention of Atrocity Act, 1989, for regular bail in connection with FIR No.11214023221249 of 2022 registered with Kadodara G.I.D.C. Police Station, Surat for offences under Ss. 365 , 376(D) , 323 , 170 , 504 , 506(2) , 114 of Indian Penal Code and Sec. 3(2)(5) of the Atrocity Act.