DARSHAN SINGH Vs. STATE

JUDGEMENT

(1.) 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.185/2019, Police Station Hindumalkot, District Sriganganagar, for the offences under Sections 341,323, 336, 34 of Indian Penal Code & under Sections 3[1][r][s] of SC/ST Act against the order dated 24.08.2020 passed by the learned Special Judge SC/ST Act Cases, Sriganganagar, whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Counsel for the appellant appeared through video call and submits that 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 accused-appellant. The learned court below has grossly erred in law and facts as well as well in declining to release the appellant on bail.

(3.) Learned Public Prosecutor has opposed the prayer for bail.