MUKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned public prosecutor. Perused the material available on record.

(2.) The instant appeals have been filed under Sec. 14A(2) Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.82/2020, Police Station Maroth, District Nagaur for the offences under Ss. 147, 148, 149, 354, 302, 323, 341, 120-B of IPC and Ss. 3(1)(r)(s)(w), 3(2)(Va) of SC/ST Act, against the order dtd. 31/3/2021 & 30/6/2021 passed by the learned Special Judge SC/ST (Prevention of Atrocities) Cases, Merta in Criminal Misc. Case (Bail) No.64/2021 & 101/2021 respectively, whereby the bail application preferred on behalf of the appellant under Sec. 439 Cr.P.C. was rejected.

(3.) Learned counsel for the appellants submits that the appellants have not committed the offences alleged as against them and they are innocent. It is further submitted that similarly situated co-accused Narayan Ram has already been granted bail by this Court and the case of the present appellants are not distinguishable from that of the co-accused. Challan of the case has already been presented. No investigation is pending. The appellant is now in judicial custody.