KRUNALSINH VIKRAMSINH JETAVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed under Sec. 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'Atrocities Act') read with Sec. 438 of the Code of Criminal Procedure, 1973, the appellant accused has prayed to release him on anticipatory bail in the event of their arrest in connection with the FIR being C.R. No.11209020240289 of 2024 with Idar Police Station, Sabarkantha.

(2.) Learned advocate for the appellant submits that considering the nature of allegations, role attributed to the appellant, the appellant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State have opposed grant of anticipatory bail looking to the nature and gravity of the offence. Upon such submissions, both the learned advocates pray to dismiss the appeal.