KISHORBHAI ARJANBHAI BHADANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of preferring this appeal, the appellant is seeking regular bail in connection with the FIR registered vide C.R.No. 11211016220395 of 2022 lodged with Dhrangadhra Taluka Police Station, Dist. Surendranagar for the offences under Sec. 302, 307, 325, 324, 143, 147, 148, 149, 452 of Indian Penal Code, under Sec. 135 of Gujarat Police Act and under Sec. 3(1)(R)(S)(N), 3(2)(v) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Amendments Act, 2015.

(2.) Brief facts of the case are that accused persons by making grudge of wife of complainant being sarpanch of village, made illegal assembly along with weapons like wooden stick, iron rod, sword and knife, abused ttowards caste, attacked and beaten complainant and witnesses by which complainant and witnesses sustained injuries and witness namely Jagdishbhai died. Therefore the FIR came to be lodged against present appellant.

(3.) Upon filing of the charge-sheet, the appellant preferred an application for regular bail before the learned Court below which has rejected the said application and thus present appeal is filed.