JAGDISHSINH DILUBHA GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend is granted.

(2.) By way of this appeal filed under Section 14 of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act read with Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. I - 87 of 2018 with Ghogha 'A' Division Police Station, District Bhavnagar for the offences punishable under Sections 394, 504 and 323 of the IPC and under Sections 3(1)(r)(s) and 3(2)(5) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act.

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