MEET Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Pathan for the applicant, learned Additional Public Prosecutor Mr.Sharma for the respondent - State and learned advocate Mr.Mihir Patel for the original complainant.

(2.) By way of the present appeal under Sec. 14 (A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act, the applicant accused has prayed to release him on regular bail in connection with I- C.R.No.11210021211752 of 2021 registered with Katargam Police Station District Surat for the offences punishable under Ss. 302, 326, 143, 144, 147, 148, 149 and 34 of the Indian Penal Code , Sec. 135 of G.P. Act as well as Ss. 3(2) (5-A) and 3(2)(5) of the Atrocity Act.

(3.) Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.