SONU KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal has been filed by the applicants under Sec. 14(A)(2) of the S.C. S.T. Act in connection with FIR No.317/2023, registered at Police Station Taranagar, District Churu for the offence under Sec. 341, 323, 307 and 143 of the Indian Penal Code, 1860 and 3(1)(r), 3(1)(s) 3(2)(v) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act of 1989").

(2.) Learned counsel for the appellants submitted that while registering the FIR, the complainant had specifically mentioned that the principal accused Ramesh Kumar alongwith his 6-7 friends have intercepted in and beaten him with lathi. He submitted that said Ramesh Kumar has been enlarged on bail by a Coordinate Bench of this Court vide its order dtd. 7/11/2023 passed in S.B. Criminal Appeal No.2315/2023 and therefore, the present appellants whose case stands on the better footing, are entitled to be enlarged on bail.

(3.) Learned Public Prosecutor opposed the bail of the appellants while submitting that so far as release of Ramesh Kumar is concerned, the Coordinate Bench has enlarged him on bail in light of the compromise having been taken place between the complainant and Ramesh Kumar.