RAJENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A(2) of SC/ST (Prevention of Atrocities) Act, on behalf of the appellant, who is in custody in connection with FIR No.556/2023, Police Station Hanumangarh Junction, District Hanumangarh, for the offence under Ss. 452, 307, 323, 325, 147, 148, 149 IPC and Ss. 3(2) (V), 3(2)(VA) of SC/ST Act and Ss. 3/25 and 27 of Arms Act against the order dtd. 4/1/2024 passed by the learned Special Judge, SC/ST (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.) Counsel for the appellant submits that similarly situated co-accused namely Happy Dahiya @ Harvinder Singh and Rahul Punia have already been enlarged on bail by this Court and the case of the present appellant is similar to those of the co-accused. The accused-appellant is in judicial custody and the trial of the case will take sufficient long time to be concluded. Counsel further submits that the learned court below has grossly erred in law and facts as well in declining to release the appellant on bail. Therefore, it is prayed that the benefit of bail should be granted to the accused-appellant.

(3.) Learned Public Prosecutor has vehemently opposed the prayer for bail.