LAXMAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A(1) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No.03/2024, registered at Police Station Kolayat, District Bikaner for the offences under Ss. 332, 353, 143 of the IPC and under Sec. 3(2)(va) of the SC and ST (Prevention of Atrocities) Act against the order dtd. 12/1/2024 passed by the learned Special Judge Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act Cases, Bikaner 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 alleged incident occurred in the heat of the moment and appellant had no intention to commit the alleged crime and the injuries alleged to be afflicted by the appellant upon the complainant are simple in nature. Learned counsel submitted that the appellant is in custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-appellant.