RANJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) 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.144/2023, Police Station Talwara for the offences under Ss. 458, 323, 325/34 IPC and Ss. 3(1) (S), 3(2)(V) of SC/ST Act against the order dtd. 18/9/2023 passed by learned Special Judge, SC/ST (Prevention of Atrocity) Cases, Hanumangarh whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected. Counsel for the appellant submits that co-accused Satnam Singh has already been enlarged on bail by this Court and the case of the present appellant is similar to that of the co-accused. Further the injured received grievous injuries on the non-vital part of his body and no specific averment has been made against the appellant. The accused-appellant is 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-appellant.

(3.) Learned Public Prosecutor has opposed the prayer for bail. Having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced at the bar, this Court is of the opinion that the order rejecting the application for bail filed on behalf of the appellant, cannot be sustained and deserves to be set aside.