MANOHAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A(2) of SC/ST (Prevention of Atrocities) Act, on behalf of the appellants, who are in custody in connection with FIR No.231/2022, Police Station Gudamalani, District Barmer, for the offence under Ss. 341, 327, 323, 325, 307/34 IPC and Ss. 3(1)(r)(s), 3(2)(v)(va) of SC/ST Act against the order dtd. 22/12/2022 passed by the learned Special Judge, Scheduled Caste / Scheduled Tribe (Prevention of Atrocities) Cases, Barmer whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellants was rejected.

(2.) Mr. Jagdish Vishnoi, present-in-person, submits that appellants have falsely been implicated in this case. It is further submitted that none of the injuries are found to be dangerous to life and are not on any vital part of the body of the injured. The accused-appellants are in judicial custody since 19/12/2022 and the trial of the case will take sufficient long time. It is further submitted that the learned Court below has grossly erred in law and facts as well as in declining to release the appellants on bail. Therefore, it is prayed that the benefit of bail should be granted to the accused-appellants.

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