OM PRAKASH TADA Vs. UNION OF INDIA

JUDGEMENT

(1.) This criminal appeal under Sec. 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act') has been filed on behalf of the appellant being aggrieved with the order dtd. 14/3/2022 passed by the Special Judge, Schedule Castes and Schedule Tribes (Prevention of Atrocities) Cases, Merta (hereinafter to be referred as 'trial court') in Criminal Misc. (Bail) Case No.46/2022, whereby the trial court has dismissed the bail application filed on behalf of the appellant.

(2.) The appellant has been arrested in FIR/CR No.168/2015 of Police Station Merta City, District Nagaur (CBI FIR No.RC-3(S)/2015, SCU.V, SC-II, New Delhi, Police Station CBI, SCU.V, SC-II, District New Delhi) for the offences punishable under Ss. 302, 307, 341, 436, 323, 324, 325, 326, 354, 147, 148 and 149 IPC and Ss. 3(1)(5)(10) and 2(5) of SC/ST Act.

(3.) Learned counsel for the appellant has argued that the statements of the eye witnesses have been recorded before the trial court and it cannot be said that the appellant can put pressure on them to tamper with their evidence.