NAHAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeals have been filed under Sec. 14A SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with F.I.R. No.506/2022, Police Station Sukher, District Udaipur for the offences punishable under Ss. 147, 148, 149, 365, 341, 323, 324, 326 and 307 of the IPC and Sec. 3(1)(r)(s) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 30/9/2022 passed by the learned Special Judge Scheduled Cast/Scheduled Tribe (Prevention of Atrocities Act Cases), Udaipur whereby, the bail applications preferred under Sec. 439 Cr.P.C. on behalf of the appellants were rejected.

(2.) Learned Public Prosecutor submits that notice of respondent No.2 has already been served through concerned SHO.

(3.) Learned counsel for the appellants submits that there are cross-cases between the parties. The appellants are in judicial custody and the trial of the case will take sufficiently long time to be concluded. The learned court below has grossly erred in law and facts as well in declining to release the appellant on bail. Therefore, the benefit of bail may be granted to the accused-appellants.