RAJVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14(A)(2) of the SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.148/2022 registered at Police Station Srivijaynagar, District Sriganganagar, for the offences under Ss. 420, 467, 468, 471 and 120-B of IPC and Sec. 3(1)(f)(g)(z), 3(2)(v) of the SC/ST Act.

(2.) Heard learned counsel for the appellant and Public Prosecutor for the State. Perused the material available on record.

(3.) Learned counsel for the appellant submitted that co-accused-Gurveer Singh @ Gora S/o Harjindra Singh has already been enlarged on bail by a co-ordinate Bench of this Court vide order dtd. 7/9/2022 in S.B. Criminal Appeal No.1237/2022 and the case of present appellant is not distinguishable with that of the co-accused. It is submitted by learned counsel for the appellant that he has falsely been implicated in this case. The appellant is in judicial custody since long and the trial of the case will take sufficiently long time to conclude. Thus, learned counsel submits that benefit of bail may be extended to the appellant.