SADDAM 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.243/2020 registered at Police Station Kotwali Sawaimadhopur, District Sawaimadhopur for the offences mentioned therein.

(2.) Counsel for the appellant submits that the co-accused have been granted bail by the Co-ordinate Bench of this Court and the case of the present appellant is similar to that of co-accused who has been granted benefit of bail. Counsel further submits that the appellant is in judicial custody since long, trial of the case is likely to take time, hence the accused-appellant be released on bail.

(3.) Learned Public Prosecutor has opposed the appeal.