RAJAK RAUF RAYMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed by the appellant under Section 14(A) of the Prevention of Atrocities Amendment Act, 2015 and Section 439 of the Criminal Procedure Code for regular bail in connection with FIR registered as C.R. No.I-58 of 2018 with Bhuj City "A" Division Police Station for the offence punishable under Sections 302, 364, 365, 201, 34 and 120(B) of the Indian Penal Code, under Section 135 of the Gujarat Police Act and under Sections 3(2), (v), 3(2)(va) of the Atrocity Act.

(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.