RAJUBHAI VIRUBHAI PAGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Hemant Makwana, learned advocate, states that he has received instruction to appear for the respondent - original complainant and he may be permitted to file his appearance. Accordingly, he is permitted to file his appearance for the original complainant. Registry to accept the same.

(2.) By way of the present appeal under Sec. 14(a) of the Atrocities Act, the appellant - accused has prayed for anticipatory bail in connection with the FIR bearing No.11192008230084 of 2023 registered with Bavla Police Station, District Ahmedabad Rural for the offences punishable under Ss. 504, 509, 506(2) and 114 etc. of the Indian Penal Code and under Ss. 3(1)(r),

(3.) (1)(s) and 3(2)(Va) etc. of the Atrocities Act. 3. Learned advocate for the appellant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the appellant will keep himself available during the course of investigation, trial also and will not flee from justice.