NARESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the material available on record.

(2.) The instant appeals have been filed under Sec. 14A of SC/ST (PA) Act on behalf of the appellants, who are in custody in connection with FIR No.371/2022, Police Station Kotwali Dungarpur, Dungarpur for the offences under Ss. 498A, 323, 354, 376 of IPC and Ss. 3(1)(r)(s)(w), 3(2)(VA) of SC/ST (Prevention of Atrocity) Act against the orders dtd. 17/11/2022 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Dungarpur whereby the bail applications preferred under Sec. 439 Cr.P.C. on behalf of the appellants were rejected.

(3.) Learned Public Prosecutor has opposed the prayer for bail. Having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced at the bar, this Court is of the opinion that the orders rejecting the applications for bail filed on behalf of the appellants, cannot be sustained and deserve to be set aside.