JAM AALABHAI 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 F.I.R. registered at C.R.No. 11203006220027 of 2022 with Bantva Police Station, District Junagadh for the offences punishable under Ss. 143 , 147 , 148 , 149 , 323 , 504 , 506(2) , 365 , 342 of the IPC and under Sec. 3(1)(r) , 3(1) S, 3(2)(va) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act and under Sec. 135 of the Gujarat Police Act.

(2.) Learned advocate for the applicants submits that considering the nature of offence, the applicants may be enlarged on regular bail by imposing suitable conditions.

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