MAAZKHAN MASUDKHAN TALUKDAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present appeal under Sec. 14(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, the appellant - accused has prayed for anticipatory bail in connection with the FIR bearing C.R. No.11192020230271 of 2023 registered with Dholka Police Station, District Ahmedabad Rural for the offences punishable under Ss. 323, 504 , 506(2) and 114 of the Indian Penal Code and under Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .

(2.) Though served, no one appears on behalf of respondent No.2. The matter is taken up and only learned advocate for the applicant and learned APP are heard.

(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.