JAIPARKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A SC/ST (Prevention of Atrocities) Amendment Act on behalf of the appellant, who is in custody in connection with F.I.R. No.184/2023 registered at Police Station Phepana, Dist. Hanumangarh, for the offences under Ss. 307, 341, 323, 325, 506, 34 of IPC and Ss. 3(2)(va) of the SC and ST (Prevention of Atrocities) Act against the order dtd. 16/4/2024 passed by the learned Special Judge Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act 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.) Leaned counsel for the appellant submitted that the co-accused persons namely Salim (S.B. Criminal Appeal (Sb) No.469/2024) and Sonu Kumar (S.B. Criminal Appeal (Sb) No.470/2024) have already been enlarged on bail this Court vide order dtd. 25/4/2024. Learned counsel further submitted that the case of the present appellant is not worse than than of the co-accused persons who have already been enlarged on bail.