GOPAL GIRI Vs. STATE OF RAJAS THAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14(A) of SC/ST (PA) Act on behalf of the appellants, who are in custody in connection with FIR No.172/2023, Police Station Osian, Jodhpur for the offences under Ss. 143, 447, 341, 427, 323, 324, 325, 308 IPC and Ss. 3(1)(s), 3(2)(va) of SC/ST (Prevention of Atrocity) Act against the order dtd. 19/8/2023 passed by learned Special Judge, SC/ST Cases, Jodhpur whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellants was rejected.

(2.) Counsel for the appellants submits that there are cross cases between the parties and accused persons also received injuries. Only omnibus allegations have been levelled that all the accused persons caused injuries to the complainant party. No specific averment has been made. The accused-appellants are 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-appellants.

(3.) Learned Public Prosecutor and learned counsel for respondent No.2 have vehemently opposed the prayer for bail.