RAJENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel representing the appellant, learned Public Prosecutor and learned counsel representing the complainant. 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. 24/1/2023 passed by learned Special Judge, SC/ST (Prevention of Atrocity) Cases, Churu in Cr. Misc. Case No.134/2022 (CNR No.RJC0010001672023) rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.59/2022, Police Station Sahawa, District Churu, for the offences under Sec. 307 IPC and Ss. 3(1)(r)(s), 3(2)(V) and 3(2)(Va) of the SC/ST Act.

(3.) Learned counsel for the appellant submitted that the appellant has been falsely implicated in the present case. Learned counsel submitted that injuries Nos.1 to 4 allegedly inflicted by the appellant upon the injured are simple in nature. Learned counsel submitted that though injury no.5 is shown to be grievous in nature in the injury report, neither the same is on any vital part nor is dangerous to life. Learned counsel submitted that the appellant is in custody since 23/3/2022; challan has been filed trial of the case is likely to consume sufficient long time. On these grounds, he implored the Court to enlarge the appellant on bail.