MANIRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These three 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.545/2018, Police Station Pilibanga, District Hanumangarh for the offences under Ss. 148, 302, 302/149, 447, 323, 323/149, 307 and 307/149 of the IPC and Sec. 3(2) (v) of the SC/ST (Prevention of Atrocities) Act, being aggrieved by the orders dtd. 25/10/2023, whereby the applications under Sec. 439 of the Cr.P.C. have been rejected by the trial Court.

(2.) 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 offence. The co-accused persons, namely, Mukesh, Vinod and Shamsher Khan, have been enlarged on bail. 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.

(3.) Per contra, learned learned Public Prosecutor as well as the learned counsel for the complainant has opposed the bail application.