PUNIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A(2) of SC/ST (Prevention of Atrocities) Act, on behalf of the appellant, who is in custody in connection with FIR No.213/2022, Audyogik Kshetra Police Station District Pali, for the offence under Ss. 143, 341, 323, 384/34, 365/120B IPC and Ss. 3(1)(r)(s), 3(2)(va) of SC/ST Act against the order dtd. 21/11/2022 passed by the learned Special Judge, Scheduled Caste / Scheduled Tribe (Prevention of Atrocities) Cases, Pali whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant 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 appellant submits that there is no specific allegation against the accused-appellant and he has falsely been implicated in this case. The accused-appellant is 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 appellant on bail. Therefore, it is prayed that the benefit of bail should be granted to the accused-appellant.