HEERA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the material available on record.

(2.) The instant appeal has been filed under Sec. 14-A of SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.118/2022, Police Station Mawali, District Udaipur for the offences under Ss. 420, 354-B, 323, 506/34 of IPC and Ss. 3(1)(R)(S)(W)(ii), 3(2)(Va) of SC/ST Act against the order dtd. 11/10/2022 passed by learned Special Judge, Schedule Caste and Schedule Tribes (Prevention of Atrocities) Act Cases, Udaipur whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(3.) Learned Public Prosecutor opposed the prayer for bail. Having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced at the bar, this Court is of the opinion that the order rejecting the application for bail filed on behalf of the appellant, cannot be sustained and deserves to be set aside.