DUNGAR RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeals have been filed under Sec. 14-A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with FIR No.194/2023, Police Station Rajiyasar, District Sri Ganganagar for the offences under Ss. 447, 427, 341, 323, 143 of the IPC and Ss. 3(2)(g) and 3(2)(VA) of the SC/ST (Prevention of Atrocities) Act, being aggrieved by the order dtd. 9/11/2023 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Sri Ganganagar in Criminal Misc. Case No.474/2023, whereby the application under Sec. 439 of the Cr.P.C. has been rejected by the trial Court.

(2.) Despite intimation to the victim/complainant of the case regarding hearing of the bail plea, no one is present on his behalf.

(3.) It is submitted by learned counsel for the appellants that the appellants have falsely been implicated in the present case and they have nothing to do with the alleged offences. Expeditious culmination of trial is not a seeming fate and no fruitful purpose would be served by keeping the appellants behind the bars. They, therefore, pray that benefit of bail may be granted to the appellants.