ASHOK VISHNOI Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned public prosecutor and also perused the material available on record.

(2.) The instant appeal has been filed under Section 14-A of S.C./S.T. Act on behalf of the appellant, who is in custody in connection with FIR No.141/2020, Police Station JNVC, District Bikaner, for the offences under Sections 323, 341, 325, 34 IPC read with Sections 3(1)(R)(S), 3(2) (Va) of S.C./S.T Act against the order dated 13.08.2020 passed by the learned Special Judge SC/ST (Prevention of Atrocities) Cases, Bikaner, whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.

(3.) Counsel for the appellant appeared through video call and submits that the accused-appellant has falsely been implicated in this case. The accused-appellant is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accusedappellant. The learned court below has grossly erred in law and facts as well as well in declining to release the appellant on bail.