DALPAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.176/2022, Police Station Guda Endla, District Pali, for the offences under Ss. 307/34 of IPC and Sec. 3(2)(5) of the SC/ST (Prevention of Atrocities) Act and under Sec. 3/25 of Arms Act.

(2.) It is stated that there was no intent to kill the victim and no one was injured in the incident. The co-accused Vaja Ram has been released on bail by a coordinate Bench of this Court vide order dtd. 22/11/2022 in S.B. Criminal Misc. Bail Application No.14785/2022. The case of the appellant is not distinguishable from the case of the co-accused, who has already been released on bail. Therefore, benefit of bail may also be granted to the appellant.

(3.) Per contra, learned learned Public Prosecutor and learned counsel for the complainant opposed the bail application.