RAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned learned public prosecutor. Perused the material available on record.

(2.) The instant appeal has been filed under Sec. 14A(2) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.61/2022 Police Station Luni, Jodhpur for the offences under Ss. 323, 341, 427, 458 of IPC and under Ss.

(3.) (1)(r)(s) and 3(2)(v)(va) of SC/ST Act, against the order dtd. 29/3/2022 passed by Learned Special Judge (SC/ST), Jodhpur Metro, in Criminal Misc. Case No.79/2022 whereby, the bail application preferred on behalf of the appellant under Sec. 439 Cr.P.C. was rejected. 3.Learned counsel for the appellant submits that the appellant has not committed the offences as alleged against him and he is innocent. The appellant is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail may be granted to the accused-appellant.