KUNDANMAL 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 appellants, who are in custody in connection with FIR No.316/2023, Police Station Kotwali, District Barmer for the offences under Ss. 420, 406 and 448 of IPC and Ss. 3(1)(v)(r)(s) (w) of the SC/ST (Prevention of Atrocities) Act, being aggrieved by the order dtd. 25/10/2023, whereby the pre-arrest bail application under Sec. 438 of the Cr.P.C. has been rejected by the trial Court.

(2.) Learned Public Prosecutor submits that the complainant of the case has been intimated regarding hearing of the bail plea. However, no one has turned up on her behalf.

(3.) It is submitted by learned counsel for the appellants that the appellants have falsely been implicated in the present case and they have nothing to do with the alleged offences. Expeditious culmination of trial is not a seeming fate and no fruitful purpose would be served by keeping the appellants behind the bars. He, therefore, prays that benefit of bail may be granted to the appellants.