KESHAR DEV BHALADAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14(2)(a) of the SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.399/2020, registered at Police Station Udhyog Nagar, District Sikar for the offences under Ss. 420, 467, 468, 471 and 120-B of IPC and Sec. 3(2) (Va) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 5/3/2022 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Sikar, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Learned State counsel has submitted that he has already informed the complainant but none has appeared on his behalf.

(3.) It is submitted by learned counsel for the appellant that the appellant fraudulently got agreement to sale executed on 10/9/1993 and thereafter, on 5/11/2018, the sale deed got executed. It was alleged that in the year 2017, Ramesh Kumar had obtained the water-supply connection on the plot in question. As per allegations made in the FIR, Smt. Shyokari Devi had sold the plot in dispute to Ramesh Kumar on 2/9/2006. It was further alleged that accused persons made forcible possession on the plot in question on 25/11/2018. The complainant could have also make a complaint in the year 2018, but he also remained silent.