RAHUL RAJUBHAI CHANDUBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed under Section 14 (A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "Atrocities Act") challenging the order passed by the 15th (Ad-hoc) Additional Sessions Judge and Special Judge, (Atrocity cases), Vadodara dated 14.06.2019 in Criminal Misc. Application No.1580 of 2019 whereby regular bail application preferred by the appellant came to be rejected which is after submissions of chargesheet against the appellant.

(2.) Learned advocate for the appellant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Having heard learned advocates appearing for the parties as also Mr.Rashesh Rindnai, learned APP. Though offence is registered under Section 302 of the Indian Penal Code initially against unknown person by one Maganbhai Nagarbhai Makwana who is security guard alongwith whom deceased Jagdish was also working as a security guard, during the course of investigation, offence under Section 3(2) (v) of the Atrocities Act came to be added to the FIR. However, chargesheet came to be filed against the appellant as also another co-accused for the offences punishable under Sections 302 and 34 of the Indian Penal Code as also section 3(2) (v) of the Atrocities Act.