SANJAY VAGHJIBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On the earlier occasion, this Court has passed the following order:-

(2.) Today, the matter was called out twice, learned advocate for the applicant has not proceeded with the matter so that this Court has decided the matter on merits.

(3.) The present application is filed by the applicant to get anticipatory bail under sec. 438 of the Criminal Procedure Code in connection with the FIR registered vide C.R.No.PART-A 11191045220485 OF 2022 at Sola High Court Police Station, Ahmedabad City for the offences punishable under Ss. 294(B), 506(2), 427 and 114 of the Indian Penal Code , 1860 and Ss. 3(1)(r) , 3(1)(s) , and 3(2)(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act , 1989.