PRAKASHBHAI BHAGVANJIBHAI KANSAGARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Moghariya for the applicants and learned Additional Public Prosecutor Mr.Dabhi for the respondent - State.

(2.) By way of the present appeal under Sec. 14 (A) (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act, the applicants have prayed to release them on regular bail in connection with the FIR being C.R.11189005221791 of 2022 registered with Morbi Taluka Police Station, Dist.Morbi for offences punishable under Ss. 307, 323, 337, 504 and 114 of Indian Penal Code, under Sec. 135 of the Gujarat Police Act and under Ss. 3 (1) (r), 3(1)(s) and Sec. 3 (2) (v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act, 2015.

(3.) Learned advocate for the applicants submitted that, the applicants are not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicants and nature of the allegations, the applicants are required to be enlarged on regular bail by imposing suitable terms and conditions.