LAXMAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The instant appeal has been filed under Sec. 14A of SC/ST (POA) Act on behalf of the appellant, who is in custody in connection with FIR No.21/2022, Police Station Mangalwad, District Chittorgarh for the offences under Ss. 341, 323, 324, 307 IPC and Ss. 3(1) (R)(S), 3(2)(V), 3(2)(VA) of SC/ST (Prevention of Atrocity) Act against the order dtd. 23/8/2023 passed by learned Special Judge, Schedule Caste and Schedule Tribes (Prevention of Atrocities Cases), Chittorgarh whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected. Earlier on two occasions, this Court refused to grant benefit of bail to the appellant and rejected the appeals for bail vide order dtd. 4/4/2022 & 26/7/2022 respectively.

(3.) Counsel for the appellant submits that the appellant is inside the jail since 3/2/2022 and till date, total eleven witnesses have been examined before the trial court. Further, the injured was not operated by the Doctor and only on the basis of injury report of the injured, Doctor opined that the injuries are found to be grievous in nature and dangerous to life. The trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-appellant. Learned Public Prosecutor has vehemently 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 order rejecting the application for bail filed on behalf of the appellant, cannot be sustained and deserves to be set aside.