MOHD. IMTEYAZ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A (2) of SC/ST (Prevention of Atrocities) Act on behalf of the appellant seeking interim bail for a period of thirty days, who is in custody in connection with F.I.R. No. 129/2020, registered at Police Station Cotegate, District Bikaner, for the offences under Sec. 302/34 I.P.C. & Ss. 3(2)(v) of SC/ST Act and Sec. 4/25 of the Arms Act against the order dtd. 3/6/2022 passed by the learned Special Judge SC/ST (Prevention of Atrocities Cases), Bikaner, the bail application preferred under Sec. 439 Cr.P.C..

(2.) Learned counsel for the appellant submits that the Learned court below on an application filed by the appellant has ordered that appellant may be permitted to attend marriage of his two sisters namely Najmen Bano and Sahin Bano which is going to be solemnized on 15/6/2022. However, the learned Court below vide order dtd. 3/6/2022 has ordered that appellant shall attend the marriage under Police protection only on 15/6/2022. Further, the appellant shall also bear the expenses for the police protection provided to him for attending the marriage of his sisters scheduled on 15/6/2022.

(3.) Learned Public Prosecutor has submitted a factual report wherein the fact regarding marriage of the sisters of the appellant on the date aforesaid is not disputed.