SANDEEP KUMAR YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal under Section 14(A) (2) of the SC/ST (Prevention of Atrocities) Act has been filed in connection with FIR No.93/2020 registered at Police Station Kotwali Neem Ka Thana, District Sikar (Raj.) for the offences under Sections 365, 341, 323, 379 I.P.C and Section 3(i) (R), 3(1) (S) and 3 (2) (Va) of the SC/ST Act.

(2.) Counsel for the appellant submits that the accused-appellant is innocent and has been falsely implicated in this case. Counsel for the appellant submits that there is no allegation of beating by accused-appellant and he has no connection with the other co- accused persons. Counsel further submits that there is no allegation of inflicting injury to the deceased. The allegation levelled against the accused-appellant is that he viralled the video of the incident. The police after investigation filed charge-sheet against the accused-appellant for the offences under Sections 365, 341, 323, 379 and 302/114 I.P.C and Section 3(i) (R), 3(1) (S) and 3 (2) (Va) of the SC/ST Act. Challan has already been filed. The accused-appellant is in judicial custody since 13th March, 2020 and completion of trial will take time. Therefore, he implored to grant of bail to the accused appellant.

(3.) Learned Public Prosecutor has opposed the bail application but not in position to dispute the contention raised by learned counsel for the accused-appellant.