TOSIF MOHAMMAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The SHO, Police Station Rashmi, District Chittorgarh sent a letter dtd. 30/5/2024 to learned Public Prosecutor regarding effecting service upon the complainant. Proof of service be taken on record. Despite service, no one has appeared on behalf of the victim/complainant.

(2.) The jurisdiction of this Court has been invoked by way of filing an appeal under Sec. 14A(2) of SC/ST (Prevention of Atrocities) Act at the instance of accused-appellant. The requisite details of the matter are tabulated herein below:-- <IMG>JUDGEMENT_192_LAWS(RAJ)5_2024_1.jpg</IMG>

(3.) It is contended on behalf of the accused-appellant that no case for the alleged offences is made out against him and his incarceration is not warranted. There are no factors at play in the case at hand that may work against grant of bail to the accused-appellant and he has been made an accused based on conjectures and surmises.