BHARAT JAYANTILAL RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present appeal under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, the 'Act of 1989'), the appellant - original accused has prayed to release him on regular bail in connection with FIR being C.R. No. 11993010200842 of 2020, registered with Rapar Police Station, Kachchh, under Ss. 302 and 120B of the Indian Penal Code, Sec. 135 of the G.P. Act and Sec. 3(2)(v) of the Act of 1989.

(2.) The brief facts of the case of the prosecution are that the husband of the first informant, namely Devjibhai Maheshwari, was an advocate by profession. The deceased-Devjibhai accepted the brief of Luhar Samajwadi, which no other advocate was willing to take-up, due to the fear of original accused Nos. 2 to 9. It is, further, stated in the FIR that the deceased - Devjibhai had been trying to get registered an FIR for several days before his death, but, police was not registering the same. According to the first informant, when the accused persons did not succeed in persuading the deceased - Devjibhai to retire from the matter, they hatched- up a conspiracy and committed his murder. Hence, the FIR in question came to be lodged for the offences, as noted in Paragraph-1, hereinabove.

(3.) Heard, learned Advocate, Mr. Dagli, appearing for the appellant, learned Advocate, Mr. Das, for the first informant and the learned APP for the Respondent-State.