DHARMENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal under Section 14-A of the Schedule Castes/Schedule Tribes (Prevention of Atrocities) Act has been filed in connection with FIR No.43/2021 registered at Police Station Mandhan, District Bhiwadi for the offence under Section(s) 143, 323, 341 and 379 of IPC and Section 3(2)(va) of SC and ST (Prevention of Atrocities) Act, 1989 (for short 'the Act of 1989') and later on for the offence under Section(s) 323, 341 and 34 of IPC and under Section 3(1)(w)(s)-3(2)(va) of the Act of 1989.

(2.) Learned counsels for the appellants contended that they have falsely been implicated in this case. They submitted that the material on record does not disclose commission of offence under the provision of the Act of 1989. With regard to criminal antecedents, learned counsels for the appellants submitted that none of the offence(s) involves heinous offence. They submitted that the appellants are in custody since 25.07.2021, investigation as against them is complete and prays for their release on bail.

(3.) Learned Public Prosecutor has opposed the appeal. Taking into consideration the submissions advanced by learned counsel for the appellants, the nature of allegation against them, their length of custody and the material contained in the case diary; but, without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the appellants on bail.