HITENDRA @ CHOTU SURESHBHAI SONAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed by the appellant under Section 14A of the Prevention of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and section 439 of the Criminal Procedure Code, 1973 for regular bail in connection with FIR registered as C.R. No.I-144 of 2017 with Palsana Police Station for the offence punishable under Sections 143, 147, 148, 149, 307, 452, 427, 120(B), 34, 324, 302, 449 and 450 of the Indian Penal Code, under Section 135 of the Gujarat Police Act and under Sections 3(2)(v) and 3(2)(v-a) of the Atrocities 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.