GOPAL KRISHNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeals have been filed under Sec. 14A SC/ST Act on behalf of the appellants, who are in custody in connection with F.I.R. No.121/2021, Police Station Begun, District Chittorgarh for the offences under Ss. 147, 148, 341, 342, 323, 327, 307, 302, 384 of Indian Penal Code and under Sec. 3[2][v] of SC/ST Act against the orders dtd. 21/9/2021 and 15/9/2021 respectively passed by the learned Special Judge SC/ST (Prevention of Atrocities Act) Cases, Chittorgarh whereby, the bail applications preferred under Sec. 439 Cr.P.C. on behalf of the appellants were rejected.

(2.) Learned counsel for the appellants submits that two mobile phones were recovered from the possession of co-accused namely Yogesh Suthar and Banwari Rager and in the videos found in both the mobiles, although specific names of the accused persons have been revealed but neither names of present appellants nor their presence appear during the occurrence. No recovery was made from the appellants and no specific role has been assigned to the appellants. The accused-appellants are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-appellants.

(3.) Learned Public Prosecutor has opposed the prayer for bail.