RAJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A of SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.146/2023, Police Station Ambamata, District Udaipur for the offences under Ss. 143, 307, 323, 325, 307, 452 and 341 of the IPC and Ss. 3(1)(r)(s), 3(2)(v)(va), being aggrieved by the order dtd. 4/12/2023 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Udaipur in Criminal Misc. Bail Case No.350/2023, whereby the application under Sec. 439 of the Cr.P.C. has been rejected by the trial Court.

(2.) Despite intimation to the victim/complainant of the case regarding hearing of the bail plea, no one is present on her behalf.

(3.) It is submitted by learned counsel for the appellant that the appellant has falsely been implicated in the present case and he has nothing to do with the alleged offence. Expeditious culmination of trial is not a seeming fate and no fruitful purpose would be served by keeping the appellant behind the bars. He, therefore, prays that benefit of bail may be granted to the appellant. 3. Per contra, learned learned Public Prosecutor has opposed the submissions made by the learned counsel for the appellant.