MADAN LAL KHILERI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned Public Prosecutor. Perused the material available on record.

(2.) The instant appeal has been filed under Sec. 14A of SC/ST (PA) Act on behalf of the appellants, who are in custody in connection with FIR No.144/2023, Police Station Bidasar, District Churu for the offences under Ss. 307, 323, 365, 342, 382, 109, 143 IPC and Ss. 3(1)(R), 3(1)(S), 3(2)(Va) of SC/ST (Prevention of Atrocity) Act against the order dtd. 24/8/2023 passed by learned Special Judge, SC/ST (Prevention of Atrocities Cases), Churu whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellants was rejected.

(3.) Counsel for the appellants submits that the injured received grievous injuries on his non-vital part of the body and injured has already been discharged from the hospital. The accused-appellants are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-appellants.