RAM NARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.184/2021, Police Station Rajiv Gandhi Nagar, Jodhpur for the offences under Ss. 323, 341, 458, 384, 308/34 of I.P.C. and 3(1)(r)(s), 3(2)(V)(va) of the SC/ST Act against the order dtd. 18/1/2022 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Jodhpur whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Heard. Perused the material available on record.

(3.) It is submitted by learned counsel for the appellant that the injury report of Prabhu Dayal shows that all the injuries sustained by the injured are simple in nature. The incident occurred on a trivial issue in the heat of passion. He, therefore, prays that the appeal of the appellant may be allowed.