GHANSHIYAM @ JITU MAGANBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed by the appellant under Section 14(A) 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 I-CR No.159 of 2018 before Manjalpur Police Station, Vadodara for offence under Sections 143, 147, 452, 323, 506(2) and 294(B) of the Indian Penal Code and Sections 3(1)(R)(S), 3(2)(5A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) 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.

(3.) On the other hand, the learned APP appearing for the respondent-State has opposed this appeal and granting anticipatory bail to the appellant looking to the nature and gravity of the offence. Learned APP submitted that in view of section >18 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, anticipatory bail may not be granted.