(1.) By way of the present petition under Sec. 438 of the Code of Criminal Procedure, 1973, the petitioners have prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R. No. 11195050220879 of 2022 with Tharad Police Station, District: Banaskantha, under Ss. 467, 468, 471, 120B, 504, 506(2), 143, 447 of the Indian Penal Code, 1860, and Ss. 3(2)(va), 3(1)(f), 3(1)(g), 3(1)(4), 3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(2.) Learned advocate for the petitioners submits that considering the nature of allegations, role attributed to the petitioners, the petitioners may be enlarged on anticipatory bail by imposing suitable conditions.
(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.