RAHULBHAI KALUBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Appeal is filed by the appellant under Section 14 of the Prevention of Atrocities Amendment Act, 2015 and section 439 of the Criminal Procedure Code, 1973 for regular bail in connection with FIR registered as C.R. No.I- 121/2018 before Kapodara Police Station, Surat for the offences under Sections 363, 366 and 376(i)(j)(n) of the Indian Penal Code, under Sections 3(a), 4, 5(l) and 6 of the POSCO Act, 2012 and under Sections 3(1)(w)(1)(2), 3(2)(5- a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Learned Advocate appearing on behalf of the appellant submits that considering the nature of offence, the appellant 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.