SACHIN SURESHBHAI MAHIDA Vs. NARANBHAI LALLUBHAI MAKWANA

JUDGEMENT

(1.) This appeal is filed by the applicant under Section 14(A) of the Atrocity Act filed for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No. I53 of 2018 with Khokhra Police Station, Ahmedabad for the offence punishable under Sections 307, 337, 323, 294(K), 143, 147, 149, 114, 506(1) of the Indian Penal Code. Section 135(1) of Gujarat Police Act and Section 3(1) R(S), 3(2)(5)(A) of The Schedule caste and the schedule tribes (prevention of Atrocities Act).

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

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent State has opposed this application and granting anticipatory bail to the applicant looking to the nature and gravity of the offence.