SHAILESHBHAI JASHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In response to the notice, respondent No.2-Arvindbhai Manabhai Vankar is personally present in the Court.

(2.) This Appeal is filed by the appellant under Section 14 of the Atrocities Act and Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No.II-130 of 2018 before Anklav Police Station for the offences under Sections 323 , 504 , 506(2) of the Indian Penal Code, under Sections 3(1)(r)(s) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(3.) Learned advocate appearing on behalf of the appellant would submit that considering the nature of offence, the appellant may be enlarged on anticipatory bail by imposing suitable conditions.