RAGHUVAR TIKARAM BHATT 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 C. R. No.11191008230406 of 2023 registered with Chandkheda Police Station, District: Ahmedabad for the offences punishable under Ss. 323 , 294 B, 506 (1) and 114 of the Indian Penal Code and under Ss. 3(1)(r) and 3(1)(s) of the Atrocities 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 their 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.