LALIT SANKHLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.300/2021, Police Station Soorsagar , Jodhpur for the offences under Ss. 143, 323, 452, 308 of IPC and Sec. 3(1)(r)(s), 3(2)(Va) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 25/1/2022 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Jodhpur whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Heard. Perused the material available on record.

(3.) It is submitted by learned counsel for the appellant that the incident occurred on a trivial issue. The injuries suffered by Bhakar Ram are on non vital parts. The appellant is suffering the incarceration for last more than one month.