SAMUNDAR SINGH Vs. STATE

JUDGEMENT

(1.) Heard. Perused the material available on record.

(2.) This appeal has been preferred on behalf of the appellants under Section 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act 2015 being aggrieved of the order dated 17.09.2020 passed by learned Special Judge, SC/ST (Prevention of Atrocity) Cases, Jaisalmer in Cr. Misc. Bail Application No.317/2020 rejecting the bail application preferred on behalf of the appellants who are in custody in connection with FIR No.65/2020, Police Station Ramdevra, District Jaisalmer, for the offences under Section 447, 427, 143, 323, 306 IPC and Section 3(1)(g), 3(1)(r), 3(1)(y) of SC/ST (Prevention of Atrocities) Act.

(3.) The case pertains to the alleged suicide committed by Shri Girdharilal. Initially, an FIR No.126/2020 was registered at Police Station Pokaran arraigning the Girdharilal himself for the offence under Section 309 IPC. Later on, after Girdharilal passed away, the fresh FIR against the petitioners and few others has been registered wherein it is alleged that the accused persons damaged the water tank of Girdharilal and being perturbed thereby, he went to the police station and then set himself to fire after pouring petrol on himself.