AVTAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A (2) of SC/ ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No.610/2023, registered at Police Station Sangriya, District Hanumangarh for the offences under Ss. 341, 323 and 325 of the IPC and Sec. 3(1)(s) and 3(2)(va) of the SC and ST (Prevention of Atrocities) Act against the order dtd. 3/1/2024 passed by the learned Special Judge Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Cases, Hanumangarh whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Heard learned counsel for the parties at Bar and perused the material available on record.

(3.) Learned counsel for the appellant submitted that the appellant has been falsely implicated in the present case. It was contended that the FIR has been filed against the appellant on the basis of false and fabricated facts and the injuries allegedly inflicted by the appellant upon the nephew of the complainant are simple in nature.