BHERU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A (2) of SC/ST (PA) Act on behalf of the appellant, who is in custody in connection with FIR No. 0244/2023 registered at Police Station Rawla, District Anupgarh for the offences under Ss. 306, 34 of Indian Penal Code and Sec. 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act, 1989 against the order dtd. 18/11/2023 passed by the learned Special Judge, SC/ ST Act (Prevention of Atrocities) Act Cases, Sri Ganganagar whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Learned counsel for the appellant argued that he has been wrongly roped in for the offence under Sec. 306 of the IPC in relation to suicide that has been committed by one Kaushalya Devi. He added that solely on the basis of WhatsApp chat and the photograph available in the mobile phone of the deceased, he has been involved in the case.

(3.) Learned Public Prosecutor has vehemently opposed the bail application.