VISHAL 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 for regular bail in connection with the complaint being FIR No.11211015200424 registered with Dhrangadhra City Police Station, District : Surendranagar for the offences punishable under Ss. 147, 148, 149, 302, 307 and 114 of IPC, sec. 135 of G.P. Act and Sec. 3(1)(r), 3(1)(s) and 3(2)(v) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act .

(2.) Learned advocate for the appellant submits that the appellant has not been named in the FIR. No Test Identification parade was conducted and there is no recovery from the appellant. It was, accordingly, urged to enlarge the appellant on regular bail by imposing suitable conditions.

(3.) The learned APP opposed the grant of regular bail looking to the nature and gravity of offences.