ILESH J.VORA, J. - (1.)Heard Mr.Param Buch, the learned counsel appearing for the appellant and Mrs. Krina Calla, learned APP for the respondent State. Though served, none appears for respondent No.2.
(2.)The appellant, by way of this appeal filed under Section 14(A) of the Prevention of Atrocities Amendment Act, 2015 seeks regular bail in connection with the FIR being No.11205031210125 of 2021 of registered with Mandvi Police Station, Dist. Kachchh (West), for the offences punishable under Sections 302 and 114 of Indian Penal Code, Section 135 of the G.P.Act and Section 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.
(3.)It is the submission of learned counsel for the appellant that the appellant is innocent and he has been falsely implicated in the offences; that the appellant has not actively participated and no overt act is attributed to him; that the present case is falling within the purview of culpable homicide not amounting to murder; that the chargesheet has already been filed and the appellant has no past antecedent of like nature and there is no possibility of his fleeing from justice. that the appellant is suffering confinement since 25.02.2021. Hence, further detention of the appellant is unwarranted.