KALU THANVI 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 C.R. Case No.86/2022, Police Station Phalodi (Jodhpur) for the offences under Ss. 306, 504, 506 of IPC and Ss. 3. (1)(R)(S), 3(2)(5) of SC/ST Act, against the order dtd. 5/3/2022 passed by the learned Special Judge SC/ST (Prevention of Atrocities) Cases, Jodhpur in Criminal Misc. Bail Application No.60/2022 whereby, the bail application preferred on behalf of the appellant under Sec. 439 Cr.P.C. was rejected. Learned counsel for the appellant submits that there is no evidence against the appellant regarding abetment to commit suicide. The appellant has not committed the offences alleged against him and he is innocent. Challan of the case has already been presented and no investigation is pending. The appellant is in judicial lock up and trial of the case will take sufficient long time. In these circumstances, the appellant may be released on bail

(3.) Learned Public Prosecutor and learned counsel for the complainant have opposed the prayer for bail.