GURDEEP SINGH 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.269/2021, Police Station Padampur District Sri Ganganagar for the offences under Ss. 323, 341 of IPC and Sec. 3(1)(r)(s), 3(2) (Va) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 14/1/2022 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Sri Ganganagar whereby, the bail application preferred under Sec. 438 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 appellant and the complainant are neighbourers and the dispute is with respect to supply of water in the water channel. It is further contended that the said dispute of water turn is already pending consideration before this court and an interim order is passed in the writ petition preferred on 3/3/2021. He also submits that the anticipatory bail application is maintainable in the light of the judgment of Supreme Court in the case of Prithvi Raj Chouhan V/s Union of India reported in (2020) 4 SCC 727.