GHOTUSINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No. 71/2022 registered at Police Station Hamirgarh, Bhilwara for the offences under Ss. 341, 332, 353, 504, 506/34 IPC and Ss. 3(1)(R)(S), 3(2)(Va) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 4/5/2022 passed by the Special Judge, SC/ST (Prevention of Atrocities Act) Cases, Bhilwara, whereby, the bail appliacation preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Learned counsel for the appellant submits that false allegations have been levelled against the petitioner. Co-accused Sushila Devi has already been enlarged on bail by the court below on 20/4/2022. Learned counsel for the appellant prays that the appeal filed by the appellant deserves to be allowed.

(3.) On the contrary, learned Public Prosecutor has opposed the appeal.