SWAROOP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned public prosecutor. Perused the material available on record.

(2.) The instant appeal has been filed under Section 14A (2) Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with C.R. No.154/2020, Police Station Boranada, Jodhpur for the offences under Sections 341, 323, 324 IPC and Sections 3(1)(r)(s), 3(2)(va) of SC/ST Act, against the order dated 08.09.2020 passed in Criminal Misc. Case No.170/2020 by the learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Jodhpur whereby, the bail application preferred on behalf of the appellant under Section 439 Cr.P.C. was rejected.

(3.) Counsel for the appellant submits that the appellants has/have not committed the offences alleged against them and they are innocent. The learned court below has grossly erred in law and facts as well as well in declining to release the appellant on bail.