KETANBHAI DINESHBHAI PATEL 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 Sec. 439 of the Code of Criminal Procedure, the appellant-accused has prayed to release him on anticipatory bail in case of his arrest in connection with the complaint being I - C.R. No.184 of 2018 registered with Gandhinagar Sector-7 Police Station, District : Gandhinagar for the offences punishable u/s. 304 of IPC and s.3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

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

(3.) Learned APP appearing on behalf of the respondent-State has opposed the grant of anticipatory bail to the appellant in view of the nature and gravity of offence.