RAKESHBHAI SURYABHAN RAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) learned advocate Mr.V.C.Vaghela at the outset has not pressed this application for anticipatory bail qua appellant No. 3 namely Prajapati Devendrakumar Natwarlal. Hence, present appeal stands disposed of as not pressed qua above-referred appellant No. 3. This appeal is considered by this Court taking into consideration the role attributed to the remaining nine appellants.

(2.) By way of the present appeal under Sec. 14(a) of the Atrocities Act, the appellants - accused have prayed for anticipatory bail in connection with the FIR bearing No.11199016220970 of 2022 registered with Dahej Police Station, District Bharuch for the offences punishable u/s 143, 147, 148, 149, 326, 504, 338, 337, 279, 506(2) and 324 etc. of the Indian Penal Code and u/s. 3(1) (R), 3(1)(S) and 3(2)(V) etc. of the Atrocities Act.

(3.) Learned advocate for the appellants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the appellants will keep themselves available during the course of investigation, trial also and will not flee from justice.