LAWS(GJH)-2023-4-756

PUJA @ ZIMMY D/O JAYANTIBHAI PATEL (DHODIYA PATEL) W/O HARISHBHAI NATAWARBHAI PATEL (DHODIYA PATEL) Vs. STATE OF GUJARAT

Decided On April 27, 2023
Puja @ Zimmy D/O Jayantibhai Patel (Dhodiya Patel) W/O Harishbhai Natawarbhai Patel (Dhodiya Patel) Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned advocate Mr.Kikani for the applicant and learned Additional Public Prosecutor Mr.Sharma 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 applicant accused has prayed to release him on regular bail in connection with C.R.No.11210023221017 of 2022 registered with Khatodra Police Station, District Surat - Rural for the offences punishable under Ss. 302, 34, 143, 147, 149, 323, 324 and 427 of the Indian Penal Code and Sec. 135 of G.P. Act as well as Ss. 3(2)(5-a), 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

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