LADURAM AKA DANARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A (2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No.192/2022, Police Station Chitawa, District Nagaur for the offences punishable under Ss. 323, 341 and 504 of the IPC and Sec. 3(1)(r)(s) and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 29/9/2022 passed by the learned Special Judge Scheduled Cast/Scheduled Tribe (Prevention of Atrocities Act Cases), Merta whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Counsel for the appellant submits that the FIR in this case has been filed against the appellant for the offences which are triable by Magistrate. Accused-appellant is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-appellant. The learned court below has grossly erred in law and facts as well in declining to release the appellant on bail.

(3.) Learned Public Prosecutor has opposed the prayer for bail.