AJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned learned public prosecutor and learned counsel for the complainant. Perused the material available on record.

(2.) The instant appeal has been filed under Sec. 14A (2) Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.184/2020, P.S. Arakshi Kendra Sangaria, Distt. Hanumangarh for the offences under Ss. 302/34-201 of IPC and Sec. 3(1)(S)(2)(VA) of SC/ST Act, against the order dtd. 3/2/2022 passed by the learned Special Judge SC/ST (Prevention of Atrocities) Cases, Hanumangarh in Criminal Misc. Case No.19/2022 (CIS No.19/2022) whereby, the bail application preferred on behalf of the appellant under Sec. 439 Cr.P.C. was rejected.

(3.) Learned counsel for the appellant submits that co-accused Manoj Kumar has already been granted bail by coordinate Bench of this Court and case of the appellant is similar to that of the co-accused. It is also submitted that the complainant-Indra Devi has been examined in the trial court as PW-1 and she has not named the present appellant. The appellant is in judicial custody since 25/4/2020 and trial of the case will take a sufficient long time. In these circumstances, the appellant may be released on bail.