HANS RAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) The instant appeal has been filed under Section 14A of SC/ST (PA) Act on behalf of the appellants, who are in custody in connection with FIR No.06/2020, Police Station Ghamudwali, District Sri Ganganagar for the offences under Sections 341, 342, 323, 306, 34 IPC and Sections 3(2)(V), 3(2)(va) of SC/ST (Prevention of Atrocities) Act against the order dated 15.07.2020 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Sri Ganganagar whereby the bail application preferred under Section 439 Cr.P.C. on behalf of the appellants was rejected.

(3.) Counsel for the appellants submits that there is no evidence of abatement of suicide against the appellants. Challan of the case has already been presented and now no investigation is pending. The accused-appellants are 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 accused-appellants.