PEMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal (interim bail) under Sec. 14-A(1) of the Scheduled Caste/Scheduled Tribe (Prevention of Atrocities), Act has been filed by the appellant on the ground of engagement of appellant's daughter.

(2.) Learned counsel for the appellant submits that engagement of appellant's daughter has been fixed on 7/12/2022 and being a father, presence of appellant is very much essential. In these circumstances, the presence of the appellant is very much essential in the marriage ceremony. It is prayed that the appellant may be granted interim bail for a period of 7 days.

(3.) I have heard learned counsel for the appellant as well as learned Public Prosecutor and learned counsel for the CBI. Perused the material available on record.