MAHESH CHAKUBHAI MUNGRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this appeal under Sec. 14-A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act , 1989 read with Sec. 438 of the Code of Criminal Procedure, 1973, the appellant prays for being released on anticipatory bail in connection with FIR being C.R. No.11202045220641 of 2022 registered with Panch 'A' Division Police Station, District Jamnagar on 29/8/2022 for offences punishable under Ss. 323 , 294(b) , 506(2) and 114 of the Indian Penal Code and under Ss. 3(1)(r) , 3(1)(s) and 3(2)(va) of the Scheduled Casts and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(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 Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.