ASHOK KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A(2) SC/ST (Prevention of Atrocities) Amendment Act 2015 being aggrieved of the order dtd. 9/10/2023 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Sikar (Raj.) in Bail Application CIS No.823/2023 rejecting the bail application preferred on behalf of the appellant, who is in custody in connection with FIR No.136/2023 Police Station Jeenmata, District Sikar for the offences under Ss. 143, 341, 323, 382, 427 and 436 of IPC. Later on, police filed charge-sheet in this matter for the offences under Ss. 147, 148, 149, 323, 341, 452, 327, 427, 436, 504 and 506 of IPC and Sec. 3(1)(r), 3(1)(s), 3(2) (iii) and 3(2)(va) of SC/ST (Prevention of Atrocities) Act.

(2.) It is contended by learned counsel for the appellant that appellant has falsely been implicated in this case. He submits that all the injuries sustained by injured person are simple in nature. He further submits that false averments have been made in the FIR. Appellant is in custody since 14/9/2023. Charge-sheet has been filed and trial of the case will take considerable time. Further custody of the appellant would not serve any fruitful purpose.

(3.) Per contra, learned Public Prosecutor opposes the prayer of bail made in this appeal. He further submits that complainant of this case has duly been informed about hearing of this bail application.