DHARMENDRA 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 of SC/ST (PA) Act on behalf of the appellant, who is in custody in connection with FIR No.448/2023, Police Station Savina, District Udaipur for the offences under Ss. 341, 323, 384, 365, 120-B IPC and Sec. 3(2)(va) of SC/ST (Prevention of Atrocity) Act against the order dtd. 3/8/2023 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Udaipur whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(3.) Counsel for the appellant submits that compromise has arrived at between the parties and 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.