RAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal has been filed under Section 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Amendment Act, 2015) (for short "the Act of 1989"). The appellant has been arrested in connection with FIR No.0080/2019 registered at Police Station Pagariya, District Jhalawar for the offence under Section(s) 341, 323, 307 and 34 of IPC and later on for the offence under Section(s) 307, 326 and 341 of IPC and under Section 3(2)(V) of the Act of 1989.

(2.) Learned counsel for the appellant submits that appellant is in custody for last more than one year, trial of the case is likely to take time, co-accused persons have been extended benefit of bail and prays for benefit of bail for appellant also.

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