ROHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.120/2022, Police Station Badi, District Dholpur, for the offences under Ss. 143, 332, 353, 504 & 506 of IPC and Sec. 3(1)(r), 3(1)(s) & 3(2)(va) of the SC/ST (Prevention of Atrocities) Act.

(2.) Heard learned counsel for the appellant, learned counsel for the complainant and learned Public Prosecutor. Perused the material available on record.

(3.) It is submitted by learned counsel for the appellant that the bail of principal accused Giriraj Singh Malinga has been allowed. There appears no justification to keep the appellant behind the bars, therefore, benefit of bail may be granted to the appellant.