PRAHLAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeals have been filed under Sec. 14-A(2) of SC/ST (Prevention of Atrocities) Act, on behalf of the appellants, who are in custody in connection with FIR No.23/2023, Police Station Jaswantpura, District Jalore, for the offences under Ss. 341, 323, 143, 458, 365 of IPC and Ss. 3(1)(r)(s), 3(2)(v)(va) of the SC/ST Act against the order dtd. 28/3/2023 passed by the learned Special Judge, Scheduled Caste / Scheduled Tribe (Prevention of Atrocities) Cases, Jalore whereby, the bail applications preferred under Sec. 439 Cr.P.C. on behalf of the appellants were rejected.

(2.) Learned counsel for the appellants submits that accused-appellants have falsely been implicated in the matter. It is also submitted that complainant has not sustained any external or internal injury over the body. The accused-appellants are in judicial custody since long and the trial of the case will take sufficient long time. Lastly, learned counsel submits that the learned Special Judge has grossly erred in law and facts as well in declining to release the appellants on bail. Therefore, it is prayed that the benefit of bail may be granted to the accused-appellants. Learned Public Prosecutor and learned counsel for the complainant have vehemently opposed the prayer for bail.

(3.) Having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced at the bar, this Court is of the opinion that the order rejecting the application for bail filed on behalf of the appellants, cannot be sustained and deserves to be set aside.