RAHUL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeals have been filed under Sec. 14-A of the SC/ST (Prevention of Atrocities) Act on behalf of the accused-appellants, who are in judicial custody in connection with common F.I.R. No. 260/2020, Police Station Rawatsar, District Hanumangarh, registered for the offences punishable under Ss. 302, 323, 341, 147, 148, 149 of the Indian Penal Code and Ss. 3(2)(s)(R), 3(2)(V), 3(2)(Va) of the SC/ST (Prevention of Atrocities) Act against the impugned orders dtd. 7/9/2021 and 28/9/2021 respectively passed by the Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Hanumangarh whereby, the bail applications preferred under Sec. 439 Cr.P.C. on behalf of the appellants were rejected.

(2.) Heard learned counsel appearing on behalf of the accused-appellants, learned Public Prosecutor as well as learned counsel appearing on behalf of the complainant. Perused the material available on record.

(3.) Learned counsel for the appellants stated that the present accused-appellants have not been named in the First Information Report (FIR); that the names of the accused-appellants have also not been mentioned in the parcha-bayan as well as in the statements of the eye-witnesses, namely, Mukesh and Gopal Jat; that the accused-appellants are behind the bars since the month of June, 2021; that the charge-sheet has been filed; and that the trial will take time. With these submissions, learned counsel for the appellants prayed that the benefit of bail may be granted to the accused-appellants by allowing their respective appeals.