RAMBHAI RANVIRBHAI SISODIA 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. 438 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 bearing FIR No.11203030220530 registered with Keshod Police Station, District : Junagadh for the offences punishable u/s. 294(b) and 506(2) of IPC and Sec. 3(1)(r) , 3(1)(s) and 3(2) (v-a) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act .

(2.) Learned advocate for the appellant submits that the nature of allegations are such for which custodial interrogation of the appellant is not necessary at this stage. 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. Learned advocate for the appellant on instructions states that the appellant is ready and willing to abide by all the conditions, including imposition of condition with regard to powers of Investigating Agency to file an application for his remand before the competent Court. He would further submit that upon filing of such application by the Investigating Agency, the right of appellant-accused to oppose such application on merits may be kept open.

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