KISHAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal appeal has been filed under Sec. 14A of the S.C./S.T. (Prevention of Atrocities) Act, 2015 on behalf of the appellant, who is in custody in connection with F.I.R. No. 146/2021, Police Station Gangashahar, District Bikaner for the offences under Ss. 307, 341, 323, 147, 148 & 149 of I.P.C. and Sec. 3(2)(v) of S.C./S.T. (Prevention of Atrocities) Act against the Order dtd. 19/8/2021 passed by the Special Judge, S.C./S.T. (Prevention of Atrocities) Act Cases, Bikaner whereby the bail application preferred under Sec. 439 of Cr.P.C. on behalf of the appellant was rejected.

(2.) Heard learned counsel for the appellant, learned Public Prosecutor and the respondent No. 2/complainant through video conferencing from jail. Perused the material available on record.

(3.) Learned counsel for the appellant submits that the appellant has not been named in the F.I.R. He further submits that the co-accused Yuvraj has been enlarged on bail by the trial court vide Order dtd. 20/7/2021 passed in Criminal Misc. Bail Application No. 86/2021. The co-accused Roopraj alias Roopchand has also been enlarged on bail by the trial court vide Order dtd. 27/7/2021 passed in Criminal Misc. Bail Application No. 101/2021. He, therefore, prays that the appeal of the appellant may be allowed and he may also be enlarged on bail.