BANSHILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No.259/2023 registered at Police Station Dhariyawad, District Pratapgarh for the offences punishable under Ss. 452 and 354A of the IPC and Ss. 3(1)(w)(i) and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 21/9/2023 passed by the learned Special Judge, SC/ST Court, Pratapgarh, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Learned counsel for the appellant submits that the appellant is in judicial custody and the trial of the case will take sufficiently long time to be concluded. Therefore, the benefit of bail may be granted to the accused-appellant. The learned court below has grossly erred in law and facts as well in declining to release the appellant on bail.

(3.) Learned Public Prosecutor has opposed the prayer for bail. Heard learned counsel for the parties and also perused the material available on record.