DALPAT 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.310/2023, Police Station Kudi Bhagtasani, Jodhpur for the offences under Ss. 143, 365, 382, 306 and 302 of IPC and Sec. 3(2)(v) of the SC/ST (Prevention of Atrocities) Act, being aggrieved by the order dtd. 20/7/2023, whereby the application under Sec. 439 of the Cr.P.C. has been rejected by the trial Court.

(2.) 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 offence. 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.

(3.) Per contra, learned learned Public Prosecutor as well as the learned counsel for the complainant has opposed the bail application.