THAKOR NAGAJIJI ARJANJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed by the appellants under Section 14(A) of the Atrocities Act read with sections 439 and 374 of the Criminal Procedure Code, 1973 for regular bail in connection with FIR registered as C.R. No.II-12 of 2018 with Bavlu Police Station for the offence punishable under Sections 323, 504, 506(2) and 114 of the Indian Penal Code, under Sections, 3, 2, 5-A, 3(1)r and 3(2) of the Atrocities Act.

(2.) Learned advocate appearing on behalf of the appellants submits that considering the nature of offence, the appellants may be enlarged on regular bail by imposing suitable conditions.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.