ROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned Public Prosecutor and perused the material available on record.

(2.) The instant criminal appeal has been filed under Sec. 14A of SC/ST (PA) Act on behalf of the appellant, who is in custody in connection with FIR No.104/2023, Police Station Badliyas, District Bhilwara for the offences under Ss. 143, 341, 323, 354, 307 and 379 of IPC and Ss. 3(1)(R), 3(1)(S), 3(W)(2) and 3(2) (V)of SC/ST (Prevention of Atrocity) Act and against the order dtd. 28/7/2023 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Bhilwara whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(3.) Counsel for the appellant submits that according to the statement of injured Modaram, no specific role for inflicting injury to him has been assigned against the appellant. Challan of the case has already been presented. The accused-appellant is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-appellant.