MAHENDRA @ JIGO BHIKHABHAI MACHHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. J.A. Adeshra, learned advocate for the appellant, Ms. Shubha Tripathi, learned advocate for the original complainant and Ms. Maithili Mehta, learned APP for the respondent-State through video conferencing.

(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 as C.R.No. I - 75/2018 with Varasiya Police Station, Vadodara City for the offences punishable under Sections 307, 323, 114 of the IPC read with Section 3(2)(5) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act and under Section 135 of the Gujarat Police Act.

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