MANOJ KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is the second criminal appeal under Sec. 14-A SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No.150/2021, Police Station Falna, District Pali, for the offences under Ss. 341, 323, 326/34 IPC and Ss. 3(1)(r)(s), 3(1)(va) of SC/ST Act against the order dtd. 4/1/2022 passed by the learned Special Judge SC/ST (Prevention of Atrocities Act) Cases, Pali, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) The first criminal appeal was rejected by this Court at that stage vide order dtd. 1/12/2021.

(3.) Counsel for the appellant submits that challan of the case has already been presented. Counsel further submits that the injured himself fell down and due to which he received injury on his eyes. The accused-appellant is in judicial custody 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.