NANURAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defects pointed out by the registry are waived.

(2.) The present criminal appeal under Section 14(A) (2) of the Scheduled Castes & Scheduled Tribe (Prevention of Atrocities) Act , 1989 has been filed in connection with FIR No.184/2019 registered at Police Station Chechat, Kota Rural for the offences under Sections 323 , 341 , 307 / 34 of Indian Penal Code, Sec. 3/25, Arms Act and section and 3(2)(v) of the Scheduled Castes & Scheduled Tribe (Prevention of Atrocities) Act , 1989. During the course of investigation, the accused appellant was arrested. Thereafter, he moved bail application before the trial court, who vide impugned order dated 27.05.2020 dismissed the same. Hence this appeal has been filed on behalf of the appellant.

(3.) Learned counsel for the appellant submits that the appellant has been falsely implicated in this case. Learned counsel further submits that co-accused persons have already been released on bail by co-ordinate Bench of this court in the same matter. He further submits that the appellant is in judicial lock-up since long and the conclusion of the trial will take time, therefore he should be released on bail.