SALIM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These appeals have been filed under Sec. 14A SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with F.I.R. No.184/2023 registered at Police Station Fefana, Dist. Hanumangarh, for the offences under Ss. 341, 323, 34, 506 IPC and Sec. 3(2)(Va) of the SC and ST (Prevention of Atrocities) Act against the orders dtd. 1/2/2024 and 25/1/2024 passed by the learned Special Judge Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act Cases, Hanumangarh whereby, the bail applications preferred under Sec. 439 Cr.P.C. on behalf of the appellants were rejected.

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

(3.) Leaned counsel for the appellants submitted that as per the prosecution, the injured was beaten by the appellants and the co-accused persons on 25/12/2023 with Lathis. Learned counsel submitted that a bare perusal of the FIR would indicate that the appellants inflicted injury upon the left leg of the injured.