SHRAWAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act') has been filed on behalf of the appellant being aggrieved with the order dated 18.03.2021 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Jaisalmer (hereinafter to be referred as 'trial court') in Criminal Misc. (Bail) Case No.129/2021 whereby, the trial court has dismissed the bail application filed on behalf of the appellant.

(2.) The appellant has been arrested in FIR No.41/2020 of Police Station Sam, District Jaisalmer for the offences punishable under Section 306 of IPC and under Sections 3(2)(v) of SC/ST Act.

(3.) Learned counsel for the appellant has submitted that allegation against the appellant of instigating the deceased to commit suicide is absolutely false. It is argued that as a matter of fact, the appellant gave loan to the deceased and when the deceased has failed to repay the said loan, the appellant asked him to repay the same. It is argued that such act of the appellant of demanding repayment of the loan cannot be termed as an action of his part to instigate the deceased for committing suicide.