RAJENDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this appeal filed under Sec. 14 of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act read with Sec. 439 of the Code of Criminal Procedure in connection with F.I.R.No.11204021230001 of 2023 registered with Dakor Police Station, District Kheda for the offences punishable under Ss. 354A(i) , 323 , 504 , 506(2) and 114 of the Indian Penal Code as well as Ss. 3(1)(r) , 3(1)(s) , 3(1)(w)(i) and 3(2)(v) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act , the appellants have prayed to released them on regular bail.

(2.) Learned advocate for the appellants submits that considering the nature of offence, the appellants 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.