GOMDARAM 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. 5/6/2024 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Bikaner in Criminal Misc. Case (Bail Application) No. 1070/2024 rejecting the bail application preferred on behalf of the appellant, who is in custody in connection with FIR No. 127/2024, Police Station Lunkaransar District Bikaner, for offences under Ss. 458, 308, 323, 342, 504, 506, 34 of the Indian Penal Code and Ss. 3(2)(Va), 3(2)V), 3(1)(r), 3(1)(s) of the SC/ST (Prevention of Atrocities) Act.

(2.) It is argued that the appellant is innocent person and a false case has been foisted against him; that entire allegations so leveled by the police against the appellant is totally false and baseless; that there is no concrete evidence to show direct nexus between the appellant 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 appellant may be enlarged on bail.

(3.) From the other side, learned Public Prosecutor for the State has strongly objected the submissions made by learned Counsel for the appellant and vehemently opposed the bail plea of the appellant.