RAKESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Despite service of notices, nobody puts in appearance for the complainant.

(2.) The instant appeal has been filed under Sec. 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.144/2021, Police Station Ghamurwali, District Sri Ganganagar, for the offences under Ss. 306 of IPC and Sec. 3(2)(v) of the SC/ST (Prevention of Atrocities) Act, being aggrieved by the order dtd. 3/10/2023 whereby the application under Sec. 439 of the Cr.P.C. has been rejected by the trial Court.

(3.) It is submitted by learned counsel for the appellant that the co-accused of this case Suman has been granted bail and the case of the appellant is not distinguishable in any manner then to her case, therefore, benefit of bail may be granted to the appellant.