ISHAKBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this appeal filed under Sec. 14(a) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act read with Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No. I-47 of 2019 with Lodhika Police Station, Rajkot for the offences punishable under Ss. 302 , 201 of the IPC and also under Ss. 3(2)5, 3(1)(R) (S) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act and under Sec. 37(1) and 135 of the Gujarat Police Act.

(2.) Learned advocate for the applicant submits that the applicant is aged 63 years of age and considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.