PRAVINBHAI BHIMABHAI DUMADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an appeal under Section 14(A)(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (hereinafter referred to as "the Atrocity Act" for short) at the instance of the appellant - original accused for the regular bail in connection with the FIR being C.R.No. I - 20/2018 registered with Paliyad Police Station, District: Botad for the offences punishable under Sections 302 and 114 of the Indian Penal Code and Section 3(2)(v) of the Atrocity Act.

(2.) The short facts leading to the incident are as under:-

(3.) Heard Mr.Laxmansinh Zala, learned advocate for the appellant, Ms.Monali Bhatt, learned Additional Public Prosecutor for respondent No.1 and Mr.Nilesh Jani, learned advocate for respondent No.2. Perusal the material available on record as well as police papers.