TARACHAND 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 appellants, who is in custody in connection with FIR No.101/2022, Police Station Sadulsahar, District Sriganganagar, for the offences under Ss. 302, 342, 324, 365, 34 of IPC and Sec. 3(2)(v) of the SC/ST (Prevention of Atrocities) Act.

(2.) It is submitted by learned counsel for the appellants that the appellants are not named in the FIR, there is specific allegation that it was accused Pala Ram and two other accused persons who were not known to the complainant made an assault, however, no identification parade has been conducted. He further submits that after investigation charge-sheet has been filed. The alleged recovery of stick is nothing but a farce as the same has not been found smeared with blood, thus, there is no nexus between the recovery of the stick and the appellants. Therefore, benefit of bail may be granted to the appellants.

(3.) Per contra, learned learned Public Prosecutor opposed the bail application.