VINOD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.278/2022, Police Station Dovara, District Doongarpur, for the offences under Ss. 341, 323, 283, 393, 394, 304/34 of IPC and Sec. 5(2) (VA) of the SC/ST (Prevention of Atrocities) Act.

(2.) It is submitted by learned counsel for the appellant that the substratum of the FIR would be that the driver of the motor-cycle bearing registration No. RJ-12-CS-1354 was driving the vehicle both rash and negligence and hit the vehicle which was being driven by the brother of the complainant. Thus, learned counsel submits that it was a case of accident but due to inimical relationship, attempt has been made to aggravate the nature of the offence, therefore, benefit of bail may be granted to the appellant.

(3.) Per contra, learned learned Public Prosecutor as well as learned counsel for the complainant vehemently opposed the bail application.