USMANBHAI KALUBHAI NAYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been preferred by the applicant - original under Section 439 of the Code of Criminal Procedure for grant of regular bail in connection with F.I.R. registered at C.R. No. I-73/2017 with Una Police Station, District Gir-Somnath for the offence punishable under Sections323, 504, 506 (2), 325, 143, 147, 148, 427 IPC read with Section of the Gujarat Police Act, and Section 3 [1] (r)(s), 3 (2)[5-a] of the Scheduled Caste and Scheduled Tribes [Prevention of Atrocities] Act.

(2.) Though served with a notice of rule, the complainant-respondent no. 2 herein has not chosen to remain present before this Court to oppose the present Application.

(3.) Heard learned advocate Shri H.S Tolia appearing for and on behalf of the applicant and learned APP Shri Dharmesh Devnani appearing on behalf of the respondent-State.