HANUMANRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) 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 judicial custody in connection with F.I..R. No.92/2008, Police Station Shivpura, District Pali, registered for the offences under Sections 447 and 427/34 of the Indian Penal Code and Section 3(1)(5) of the SC/ST (Prevention of Atrocities) Act against the order dated 20.07.2021 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Pali, whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Heard learned counsel for the appellant and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the appellant stated that counsel appearing on behalf of the accused before learned tiral Court was expired and the appellant has no information in this regard, therefore, the appellant could not appear before the learned trial Court on the give date and thereafter remained absent, as a result of which the appellant has been declared absconder and his bail bonds were forfeited and standing arrest warrant has been issued against him by the learned trial Court; the appellant is behind the bars since 19.07.2021; and the trial will take time. With these submissions, learned counsel for the appellants prayed that the benefit of bail may be granted to the appellants.