RAVINDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeals have been filed under Sec. 14-A(2) of the SC/ST (Prevention of Atrocities) Act, 1989 on behalf of the accused-appellants, who are in judicial custody in connection with F.I.R. No. 164/2021, Police Station Kotwali, District Sriganganagar, registered for the offences punishable under Ss. 341, 323, 143, 427 of the Indian Penal Code and Ss. 3(2)(Va) of the SC/ST (Prevention of Atrocities) Act against the impugned orders dtd. 12/8/2021 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Sriganganagar whereby, the bail applications preferred under Sec. 439 Cr.P.C. on behalf of the appellants were rejected.

(2.) Heard learned counsel appearing on behalf of the accused-appellant, learned Public Prosecutor as well as learned counsel appearing on behalf of the complainant. Perused the material available on record.

(3.) Learned counsel for the appellants stated that the accused-appellant Paramjeet Kaur is a 48 years old lady; that as per the prosecution itself, the accused-appellants Ravindra Singh and Ashu @ Vishvajeet Singh were came on the spot having lathies in their hands; that no specific allegation has been made against the accused-appellants and only the omnibus allegations have been levelled against all the accused-appellants; and that the trial will take time. With these submissions, learned counsel for the appellants prayed that the benefit of bail may be granted to the accused-appellants by allowing their respective appeals.