SUDHABEN MAHESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present appeal under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act, the applicant-accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being as C.R. No.11823017230303 of 2023 registered with Rajpipla Police Station, District Narmada for the offences punishable under Ss. 452 , 323 , 504 , 506(2) , 427 , 143 , 147 , 148 and 149 of the Indian Penal Code, 1860 and under Ss. 3(1)(r) , 3(1)(s) , 3(1)(u) , 3(1)(w) , 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act.

(2.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail.

(3.) Learned advocate for the applicant on instructions states that the applicant is 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 her remand. He would further submit that upon filing of such application by the Investigating Agency, the right of applicant accused to oppose such application on merits may be kept open.