ABHAY BIPINBHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mrs. Nasrin Shaikh for the appellant, under instructions, does not press this appeal for prayer (C) for quashing of F.I.R. being C.R. No. I-07 of 2018 registered with Mangrol Police Station.

(2.) 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 C.R. No. I-07 of 2018 registered with Mangrol Police Station, District Junagadh for the offence punishable under Sections 507 and 153(A) of the Indian Penal Code and Section 3(1)(R)(S) of the Atrocity Act.

(3.) 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.