RAMCHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) This appeal has been preferred on behalf of the appellant under Sec. 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act 2015 being aggrieved by the order dtd. 15/9/2023 passed by learned Special Judge, SC/ST (Prevention of Atrocity) Cases, Merta in Cr. Misc. Case No.175/2023 rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.23/2022, Police Station Padu Kalla, District Nagaur, for the offences under Ss. 302, 201/34 and 120 IPC and Sec. 3(2)(V)(Va) of the SC/ST Act.

(3.) Learned counsel for the appellant submitted that the appellant who is in custody since 3/2/2022, has been falsely roped in the present case. Learned counsel submitted that the appellant has been implicated as an accused in the present case solely on the basis of statements of last seen witness Punaram who had allegedly last seen the deceased in company of the present petitioner. Learned counsel submitted that statements of last seen witness Punaram (PW-6) have been recorded before competent criminal court.