SANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeals have been filed under Sec. 14-A(2) of SC/ST (Prevention of Atrocities) Act, on behalf of the appellants, who are in custody in connection with FIR No.376/2022, Police Station Mandal, Bhilwara, for the offence under Ss. 341, 323, 308 of IPC and Ss. 3(2)(va) of the SC/ST Act against the order dtd. 22/11/2022 passed by the learned Special Judge, Scheduled Caste / Scheduled Tribe (Prevention of Atrocities) Cases, Bhilwara whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellants was rejected.

(2.) Learned Public Prosecutor stated that service upon respondent No.2 has been completed, despite service, no one has appeared on behalf of respondent No.2-complainant.

(3.) Learned counsel for the appellants submits that accused-appellants have falsely been implicated in this case. It is also submitted that all the injuries caused to injured are reported to be simple in nature. The accused-appellants are in judicial custody since long and the trial of the case will take sufficient long time. Learned counsel further submits that the learned Court below has grossly erred in law and facts as well as in declining to release the appellants on bail. Therefore, it is prayed that the benefit of bail should be granted to the accused-appellant.