DASHRATHSINH VIKRAMSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present appeal under Sec. 14 of the Code of Prevention of Atrocities Act, 1989, the appellant-accused has prayed for enlarging the appellant on anticipatory bail in connection with the FIR being C.R. No . 11202014230172 registered with Dhrol Police Station, 323, 114 of Indian Penal Code, 1947 and Ss. 3(1)(r) and 3(2)(va) of Atrocities Act, 1989.

(2.) Heard learned Advocate for the appellant and learned APP for the Respondent - State.

(3.) Learned Advocate for the appellant has submitted that the appellant is apprehending arrest in connection the aforesaid FIR and in this connection the earlier application filed by the appellant before the learned Sessions Court came to be dis-allowed. It is further submitted that the appellant wrongly implicated in the said offence. Learned advocate for the appellant further submits that the IO report also states that the mobile location of the appellant was not at the place of incident. It is further submitted that the statement of independent witness and CCTV footage of the place of incident were also taken. Therefore, the present appeal may be granted.