LOKESH MOCHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned Public Prosecutor, learned counsel for the complainant and perused the case diary.

(2.) The instant appeal has been filed under Section 14-A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No.7/2021 registered at the Police Station Bhopalpura, District Udaipur for the offences under Sections 307, 323, 324, 34 IPC and Sections 3(2)(va) of the SC/ST Act, against the order dated 10.03.2021 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Udaipur in Criminal Misc. Case No.68/2021, whereby the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.

(3.) From a perusal of the challan papers, it appears that the specific allegations of the injured in his statement under Section 161 CrPC is that accused Rehan and Enayat stabbed him by knives. Two stab wounds were observed when the injured was examined by the Medical Jurist. The petitioner was allegedly armed with a knuckle duster, but no blunt weapon injury was found on the person of the injured.