KANJI @ LALO SEDHABHAI RAVAL 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) Act, 1989 (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 - 69/2018 registered with Vadgam Police Station, District: Banaskantha for the offences punishable under Section 302 of the Indian Penal Code and Section 3(1)(r)(m), 3(2)(v), 3(2)(va) of the Atrocity Act.

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

(3.) Heard Mr.Desai, learned advocate for the appellant, Ms.Moxa Thakkar, learned Additional Public Prosecutor for respondent No.1 - State and Mr.Samarth Amin, learned advocate for Mr.Kurven Desai, learned advocate for respondent No.2.