MANDEEP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Cr. Appeal has been filed by the appellants under Sec. 14-A of the SC/ST (Prevention of Atrocities) Act, 1989.

(2.) Facts of the case are that a complaint was submitted by the complainant, on the basis of which FIR No. 234/2021 was registered at Police Station, Rajgarh, Distt. Churu for the offence under Ss. 323, 452, 365, 342, 34, 354 (b) IPC and Ss. 3(1) (a), 3(1)(e) and 3(1)(w)(i) of SC/ST Act (later on offence under Ss. 323, 447, 365, 367, 34 IPC and Sec. 3(2)(Va) and 3(2)(V) of SC/ST Act was found to have been made out). The appellants filed the bail application before the trial court, which came to be dismissed vide order dtd. 1/9/2021. Hence, this appeal.

(3.) Learned counsel for the appellants submits that the appellants are innocent. He further submits that in order to commit theft, the complainant entered into the house of the appellants and when he was trying to flee away, he sustained injuries. In this regard, FIR was also lodged against him. As a counter blast, the present FIR has been lodged by him against the accused appellants. The appellants are in judicial custody since long and the conclusion of trial is likely to take long time. Hence, they be released on bail.