Gujarat High Court: The Bench of S.H. Vora, J., allowed an appeal made for granting of bail.

The facts of the case are that the appellant was booked for offences committed under Sections 306, 385 and 114 of the Indian Penal Code and Sections 3(2), 5(a) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The Sessions Judge had rejected the application moved for bail in reference to this. Present appeal was filed under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

The Court, considering the fact that the complaint filed by the complainant did not disclose any role against the appellant, the suicide note was silent and the FIR was registered after 27 days of delay, allowed the current appeal and the appellant was ordered to be released on bail. [Chintan Kaushikbhai Patel v. State Of Gujarat, 2019 SCC OnLine Guj 23, Order dated 10-01-2019]

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