MOHAMMED SAHIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14(A) of the SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.566/2023 registered at Police Station Pratapnagar (Bhilwara), District Bhilwara for the offences under Ss. 341, 327 and 307 IPC and Sec. 3(1) (S), 3(1)(S) and 3(2)(V) of SC/ST Act.

(2.) Heard learned counsel for the appellant and Public Prosecutor for the State. Perused the material available on record. Drawing attention of this Court towards the injury report of the injured persons namely Raj and Suresh, learned counsel for the appellant submitted that injuries allegedly inflicted by the petitioner upon above-named injured persons are simple in nature. Learned counsel submitted that challan against the appellant has already been filed. No fruitful purpose would be served by keeping the appellant who is aged about 20 years behinds the bars for an indefinite period. Learned counsel submitted that the appellant is in judicial custody since long and the trial of the case will take sufficiently long time to conclude. Thus, learned counsel prayed that benefit of bail may be extended to the appellant.

(3.) Per contra, learned Public Prosecutor vehemently opposed the bail application.