RAJENDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant Criminal appeal has been preferred to enlarge the appellant 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/S.T. Court), Hanumangarh, District Hanumangarh in Criminal Misc. Case No.285/2024 rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.263/2024, Police Station Sangaria, District Hanumangarh, for offences under Ss. 458,323,325 IPC and Ss. 3(2)(v), 3(2)(va) of the SC/ST (Prevention of Atrocities) Act.

(2.) Notice of the appeal has been served upon the respondent No.2. However, no one has appeared to oppose the appeal on his behalf.

(3.) Learned Counsel representing the applicant vehemently urged that the applicant is innocent person and a false case has been foisted against him; that entire allegations so leveled by the Police against the applicant is totally false and baseless; that nothing has been recovered from possession of the applicant; that there is no concrete evidence to show direct nexus between the applicant 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 petition be allowed and applicant may be enlarged on bail.