SUJAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned Public Prosecutor as well as counsel for the respondent NO.2. Perused the material available on record.

(2.) The instant appeal has been filed under Sec. 14A (2) of SC/ST (Prevention of Atrocity) Act on behalf of the appellants, who are in custody in connection with FIR No.292/2023, Police Station Mandal, District Bhilwara for the offences under Sec. 505 of IPC and Ss. 3(1)(s) and 3(1)(t) of SC/ST (Prevention of Atrocity) Act and against the order dtd. 19/8/2023 passed by the Special Judge, SC/ST (Prevention of Atrocity Cases), Bhilwara whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellants was rejected. Counsel for the appellants submits that now the compromise has arrived between the parties. 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 opposed the prayer for bail. Counsel for the respondent No.2 concurs the fact of compromise. 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.