NAVAL KISHOR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A of SC/ST (Prevention of Atrocities) Act 1989 on behalf of the appellant, who is in custody in connection with FIR No.126/2022 Police Station Sanganer District Jaipur City (East) for the offences under Sec. 307 of IPC and Sec. 3(2)(v) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act.

(2.) Counsel for appellant submits that charge sheet has already been filed and injuries caused to complainant are not dangerous to life, hence, case under Sec. 307 of IPC is not made out. Counsel for appellant further submits that appellant has wrongly been implicated in the case SC/ST Act. Heard learned counsel for the appellant and learned Public Prosecutor and perused the material available on record.

(3.) Considering facts and circumstances of the case and that charge sheet has already been filed and conclusion of case will take its own time, but without commenting on merits of the case, this court is of the opinion that the appellant deserves to be enlarged on bail.