HADMAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The instant appeal has been filed under Sec. 14A(2) of SC/ST (Prevention of Atrocity) Act on behalf of the appellant, who is in custody in connection with FIR No.63/2022, Police Station Pipar City, District Jodhpur for the offences under Ss. 341, 323, 365, 354, 376/511 IPC and Sec. 3(1)(w)(i) and

(3.) (2)(Va) of Scheduled Caste/Scheduled Tribe (Prevention of Atrocities) Act against the order dtd. 14/3/2022 passed by learned Special Judge SC/ST (Prevention of Atrocity Cases), Jodhpur whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected. 3.It has been submitted on behalf of the appellant that now the challan has already been filed and the appellant is behind the bars since 4/3/2022 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-appellant.