VISHAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal under Section 14 (A) (2) of the SC/ST (Prevention of Atrocities) Act has been filed in connection with FIR No.52/2020 registered at Police Station Lawan, District Dausa for the offence under Sections 147, 148, 149, 120-B, 302, 341 of IPC (in F.I.R.) and under Section 3(2)(V) of SC/ST Act (in Order).

(2.) Counsel for the appellant submits that the appellant has been falsely implicated in this matter. Counsel further submits that challan has already been presented in the court and conclusion of trial may take long time. Counsel further submits that the appellant is not named in the F.I.R. Counsel further submits that two star witnesses in their statement recorded under Section 164 of Cr.P.C., have not named the present appellant. Counsel further submits that similarly situated co-accused person Mahesh Singh has already been released on bail by the co-ordinate Bench of this court vide order dated 19.02.2021 (S.B. Criminal Appeal no. 1698/2020). Counsel further submits that the appellant is in custody since 04.08.2020.

(3.) Learned Public Prosecutor assisted by counsel for the complainant has opposed the appeal.