SANJAY SWARANKAR Vs. STATE

JUDGEMENT

(1.) This is the second criminal appeal under Section 14-A SC/ST (Prevention of Atrocities) Act against the order dated 25.01.2022 passed by the learned Special Judge Scheduled Cast/Scheduled Tribe (Prevention of Atrocities Act Cases), Chittorgarh, whereby, the bail application preferred by the appellant under Section 439 Cr.P.C. in F.I.R. No.121/2021, Police Station Begu, District Chittorgarh for the offences under Sections 147, 148, 341, 342, 323, 327, 307, 302, 384 of Indian Penal Code and under Section 3[2][v] of SC/ST Act was rejected.

(2.) Earlier, the appeal preferred by the appellant was dismissed as withdrawn by this Court vide order dt. 16.11.2021.

(3.) Learned counsel for the appellant submits that now, challan of the case has already been presented and similarly situated coaccused have already been enlarged on bail by this Court. He further submits that there is no specific allegation against the present appellant for inflicting any injury to the deceased as well as injured.