GEETABA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present appeal under Sec. 14(a) of the Atrocities Act, the appellants - accused have prayed for anticipatory bail in connection with the FIR bearing No.11993007220891 of 2022 registered with "B" Division Police Station, Gandhidham, District Kachchh (East) for the offences punishable under Ss. 307, 323, 324 and 114 etc. of the Indian Penal Code and under Ss. 3(1)(r), 3(1)(s) , 3(2)(v) and 3(2)(va) etc. of the Atrocities Act and under Sec. 138 of the G.P.Act.

(2.) Learned advocate for the appellants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the appellants will keep themselves available during the course of investigation, trial also and will not flee from justice.

(3.) Learned advocate for the appellants on instructions states that the appellants are ready and willing to abide by all the conditions including imposition of conditions with regard to powers of Investigating Agency to file an application before the competent Court for his remand. He further submit that upon filing of such application by the Investigating Agency, the right of appellants accused to oppose such application on merits may be kept open. Learned advocate, therefore, submitted that considering the above facts, the appellants may be granted anticipatory bail.