VJ. MAHAVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been preferred on behalf of the appellants under Sec. 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act, 2015 being aggrieved of the order dtd. 8/6/2023 passed by learned Special Judge, SC/ST Cases, Rajsamand in Misc. Criminal Case No. 65/2023 (CIS No. 403/2023) rejecting the bail application preferred on behalf of the appellants who are in custody in connection with FIR No. 212/2023, Police Station Devgarh, District Rajsamand, for offences under Ss. 147, 341, 323, 324, 504, 336/149 of the IPC and under Ss. 3(1)(r)(s) and 3(1)(za)(b), 3(2)(va) of the SC/ST (Prevention of Atrocities) Act.

(2.) I have been addressed by the Counsel for the parties at length, as also have been taken through the record. I have also considered the respective submissions.

(3.) Learned Counsel Shri Vikram Singh submits that no internal and external injuries were found to the complainant and the complainant manipulated the story against the appellants. He thus, craves indulgence of bail in this case.