JALLALUDIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A(2) SC/ ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.53/2023, Police Station Asind District Bhilwara for the offences under Ss. 384 and 376 of the IPC and Ss. 3 (1)(w)(ii), 3(2)(v) and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act, being aggrieved by the order dtd. 8/5/2023, whereby the application under Sec. 439 of the Cr.P.C. has been rejected by the trial Court.

(2.) It is submitted by learned counsel for the appellant that the appellant has falsely been implicated in the present case and has nothing to do with the alleged offence. Expeditious culmination of trial is not a seeming fate and no fruitful purpose would be served by keeping the appellant behind the bars. He, therefore, prays that benefit of bail may be granted to the appellant.

(3.) Per contra, learned learned Public Prosecutor has opposed the bail application.