JAGDISH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Despite service, no one appeared on behalf of the respondent No.2/ victim/complainant.

(2.) The jurisdiction of this Court has been invoked by way of filing an appeal under Sec. 14A(2) of SC/ST (Prevention of Atrocities) Act at the instance of accused-appellant. The requisite details of the matter are tabulated herein below: <FRM>JUDGEMENT_75_LAWS(RAJ)11_2023_1.html</FRM>

(3.) It is submitted by learned counsel for the appellant that the appellant has falsely been implicated in the present case and he has nothing to do with the alleged offence. Expeditious culmination of trial is not a seeming fate and no fruitful purpose would be served by keeping the appellant behind the bars. He, therefore, prays that benefit of bail may be granted to the appellant.