OAB SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal under Sec. 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act has been filed by the appellant against the order dtd. 16/9/2023 passed by learned Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act Cases, Jalore in Cr.Misc. Case No.204/2023, whereby the bail application filed by the appellant, who has been arrested in connection with FIR No.2/2018 registered at Police Station Jalore, District Jalore, for offences under Ss. 506 IPC and 3(2)(R)(S), 3(2)(VA) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, has been rejected.

(2.) Though the appellant jumped bail way back on 5/2/2022 while facing trial. However, on issuance of warrant of arrest, he was arrested by the police and was presented before the competent criminal court on 16/9/2023 whereafter, the appellant was sent to judicial custody.

(3.) Learned counsel for the appellant submitted that the appellant could not appear before the learned trial court for marking his attendance for the reason that he went out of station for earning his livelihood. Learned counsel thus implored the Court to enlarge the appellant on bail.