BHUPATBHAI @ MADHAVBHAI GORDHANBHAI GAJERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate for the appellants does not press this Appeal qua the appellant No.2 - Maheshbhai Keshubhai Pansuriya, appellant No.3 - Lalabhai @ Lalitbhai Keshubhai Pansuriya and appellant No.8 - Kanabhai @ Kishanbhai Maganbhai Pansuriya. The Appeal stands disposed of as not pressed qua the appellants No.2, 3 and 8.

(2.) This Appeal is filed by the appellants 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 their arrest in connection with First Information Report registered at C.R. No.I-14 of 2018 before Talala Police Station, Gir Somnath for the offences under Sections 143, 147, 148, 149, 436, 504 and 506(2) of the Indian Penal Code, 1860 Section 135 of the Gujarat Police Act and Sections 2(1)(e), 2(1)(b), 3(1)(r) and 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Learned advocate appearing on behalf of the appellants would submit that considering the nature of offence, the appellants may be enlarged on anticipatory bail by imposing suitable conditions.