UMAID SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellants and the learned Public Prosecutor and perused the material available on record.

(2.) The instant appeal has been filed under Sec. 14A of SC/ST Act on behalf of the appellants, who are in custody in connection with FIR No.154/2023, Police Station Samdari, District Barmer for the offences under Ss. 341, 323, 325/34, 329, 354 and 504 IPC and Ss. 3(1)(r), 3(1)(s), 3(1)(w)(i) and 3(2)(VA) of Prevention of Atrocities of SC/ST Act against the order dtd. 14/8/2023 passed by learned Special Judge, SC/ST Act Cases, Balotra whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(3.) It has been submitted on behalf of the appellants that challan of the case has already been presented and injured received injuries on his non-vital part of the body. The accused-appellants are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-appellants.