RAJESHKUMAR MUNNALAL DIVAKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed under Sec. 14(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "The Act", in short) read with Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No. 11822019212444 of 2021 registered with Navsari Town Police Station, District: Navsari, for offence under Ss. 143, 147, 148, 149, 323, 302, 120(B), 34 of the Indian Penal Code (hereinafter referred to as "IPC", in short), Sec. 135 of the Gujarat Police Act and Ss. 3(2)(v) and 3(2)(v-a) of "The Act".

(2.) Mr. Rahul R. Dholakia, learned advocate appearing on behalf of the appellant, submits that considering the nature of the offence, the appellant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP Mr. K.M. Antani, appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.