JAGSEER SINGH RANJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No. 470/2021 registered at Police Station Hanumangarh Junction, Hanumangarh for the offences under Ss. 307, 323, 341, 382, 143, 336, 427, 325, 326 IPC and Sec. 3(1)(s), 3(2)(va), 3(2)(v) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 1/2/2022 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Hanumangarh whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Learned counsel for the appellant submits that co-accused Pawan has already been enlarged on bail by this Court in the matter of S.B. Cr. Misc. Bail Application No. 36/2022 decided on 24/1/2022, another co-accused Sanjay and Pawan were enlarged on bail by the co-ordinate Bench of this Court in the matter of S.B. Cr. Appeal No. 1195/2021 and 878/2021 vide order dtd. 20/12/2021 and 20/11/2021, respectively. Another co-accused 'A', being minor was enlarged on bail by co-ordinate Bench of this Court in the matter of S.B. Cr. Revision Petition No. 955/2021 vide order dtd. 10/1/2022. Learned counsel for the appellant submits that the case of the present appellant is on similar footing to that of the co-accused who have already been enlarged on bail. In the above, circumstances, learned counsel for the appellant prays that the appeal filed by the appellant deserves to be allowed.

(3.) On the contrary, learned Public Prosecutor has opposed the appeal.