ABDUL JABAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A of Scheduled Castes / Scheduled Tribes (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No. 71/2022 registered at Police Station Goluwala, Hanumangarh for the offences under Ss. 341, 323, 326, 307, 143 IPC and Sec. 3(2)(va) and 3(2)(V) of the Scheduled Castes / Scheduled Tribes (Prevention of Atrocities) Act against the order dtd. 22/7/2022 passed by the Special Judge, SC/ST (Prevention of Atrocities Act) Cases, Hanumangarh whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Learned counsel for the appellant submits that as per injury report of injured Krishna Lal, two stab wounds were found on his person, which is attributed to co-accused Abdul Manan. Counsel submits that another co-accused Bittu Singh has already been enlarged on bail by this Court. In the above, circumstances, learned counsel for the appellant prays that the appeal filed by the appellant deserves to be allowed.

(3.) None present for the complainant ' respondent no.2 despite service of notice.