SAGAR OMPRAKASH PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Learned A.P.P. waives service of notice of admission for the respondent ' State. Learned Advocate Ms.Vaniya, for the respondent No.2 waives service of notice of admission.

(2.) By way of the present appeal under Sec. 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, the 'Act, 1989')., the appellant ' original accused seeks regular bail under Sec. 439 of the Code of Criminal Procedure to the appellant in connection with the F.I.R. being CR No.11191013240043 of 2024 registered with Krishna Nagar Police Station.

(3.) Heard learned Advocate for the appellant and learned APP and learned Advocate appearing for the first informant.