DILIP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellants and the learned Public Prosecutor as well as counsel for the complainant and perused the material available on record.

(2.) The instant appeals have been filed under Sec. 14A of SC/ST Act on behalf of the appellants, who are in custody in connection with FIR No.149/2021, Police Station Barloot, District Sirohi for the offences under Ss. 153-a and 295 of IPC and Sec. 3(1)(t) of SC/ST (Prevention of Atrocities) Act, 1989 against the order dtd. 7/12/2021 passed by learned Special Judge, SC/ST Act Cases, Sirohi, whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellants were rejected.

(3.) It has been submitted on behalf of the appellants that the appellants have falsely been implicated in this case. The accused-appellants are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-appellants.