ANIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal has been preferred to enlarge the appellants on bail under Sec. 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act, 2015 and being aggrieved of the order dtd. 25/6/2024 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Bhilwara in Criminal Misc. Case No. 175/2024 (CIS No. 138/2024) rejecting the bail application preferred on behalf of the appellants, who are in custody in connection with FIR No. 130/2024, Police Station Shahpura, District Bhilwara, for offences under Ss. 143, 341, 323, 325, 427, 308 of the Indian Penal Code and Ss. 3(1)(r)(s), 3(2) (va) of the SC/ST (Prevention of Atrocities) Act.

(2.) Learned Counsel representing the appellants vehemently urged that the appellants are innocent persons and a false case has been foisted against them; that entire allegations so leveled by the police against the appellants are totally false and baseless; that nothing has been recovered from possession of the appellants; that there is no concrete evidence to show direct nexus between the appellants and alleged crime, rather case of the prosecution is based on surmises and conjectures instead of sound legal evidence. With the aforesaid submissions, it was prayed that the present appeal be allowed and appellants may be enlarged on bail.

(3.) From the other side, learned Public Prosecutor for the State assisted by the learned Counsel appearing on behalf of the respondent No. 2 (complainant) have strongly objected the submissions made by learned Counsel for the applicants.