ARJUN RAO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14(A)(2) of the SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.268/2022 registered at Police Station Raisinghnagar, District Sri Ganganagar for the offences under Ss. 307, 325, 341, 323 and 143 IPC and Sec. 3(2)(v), 3(2)(va) of SC/ST Act.

(2.) Heard learned counsel for the appellant and Public Prosecutor for the State Perused the material available on record.

(3.) Learned counsel for the appellant submitted that similarly situated co-accused Mukesh and Omprakash have already been enlarged on bail by a Coordinate Bench of this Court vide order dtd. 16/1/2023 in S.B. Criminal Appeal No.2080/2022. Learned counsel further submitted that the case of the present appellant is not distinguishable from those of the co-accused. The appellant is in judicial custody and the trial of the case will take sufficiently long time to conclude. Thus, learned counsel submitted that benefit of bail may be extended to the appellant. Per contra, learned Public Prosecutor vehemently opposed the bail application.