KHET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these three criminal 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 F.I.R. No. 69/2021, Police Station Binjrad, District Barmer, registered for the offences under Ss. 147, 148, 149, 341, 323, 324, 308, 325 of the Indian Penal Code and Ss. 3(l)(r)(s) and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act against the impugned orders dtd. 13/8/2021, 16/8/2021 and 4/8/2021 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Barmer 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 having regard to the facts and circumstances of the present case, he does not to press the appeal (No. 782/2021) qua appellant No.1 Khet Singh S/o Poonam Singh because admittedly, the weapon (axe/iron rod) used in the incident has been recovered from his possession. Similarly, learned counsel for the appellants also does not want to press the appeal (No. 783/2021) qua appellant No.1 Balwant Singh S/o Hukam Singh, as from his possession also, weapon (axe/iron rod) used in the incident has been recovered from his possession.