BHERA RAM 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.210/2021, Police Station Bilara, District Jodhpur, registered for the offences under Sections 341, 323, 325 and 354 of the Indian Penal Code and Sections 3(1)(R)(S), 3(2)(VA) and 3(1)(F) of the SC/ST (Prevention of Atrocities) Act against the order dated 16.06.2021 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Jodhpur Metro, whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Heard learned counsel for the appellants appearing through video conferencing and learned Public Prosecutor, present-inperson. Perused the material available on record.

(3.) Learned counsel for the appellant stated that except the offences punishable under Sections 3(1)(R)(S), 3(2)(VA) and 3(1) (F) of the SC/ST (Prevention of Atrocities) Act remaining offences are triable by Magistrate; appellants have wrongly been implicated in this case due to other civil disputes; 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.