MANGAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A(2) of the SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.121/2022 registered at Police Station Mt. Abu, District Sirohi, for the offences under Ss. 306 of IPC and Sec. 3(2)(v) of SC/ST Act.

(2.) Heard learned counsel for the appellant and Public Prosecutor for the State. Perused the material available on record. Learned counsel for the appellant submits that there is no prima facie evidence available on record to prove the involvement of the appellant in the abetment of suicide of the deceased. Challan has already been filed. The appellant is in judicial custody since long and the trial of the case will take sufficiently long time to conclude. Thus, learned counsel submits that benefit of bail may be extended to the appellant.

(3.) Per contra, learned Public Prosecutor and learned counsel appearing for the complainant vehemently opposed the bail application.