MOHAMMAD ASLAM 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 F.I.R. No.03/2024, registered at Police Station Suratgarh City, District Sri Ganganagar, for the offences under Ss. 323, 324, 295-A and 120-B of IPC and Sec. 3(2) (va) of the SC and ST (Prevention of Atrocities) Act against the order dtd. 11/3/2024 passed by the learned Special Judge, SC/ST (Prevention of Atrocities Cases), Sri Ganganagar whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected. Heard learned counsel for the parties at Bar and perused the material available on record.

(2.) Leaned counsel for the appellant submitted that the co-accused- Mohmmad Mojram @ Samir has already been enlarged on bail by this Court vide order dtd. 8/4/2024 passed in S.B. Criminal Appeal (SB) No. 226/2024. Learned counsel submitted that the case of the present appellant is not distinguishable from that of the co-accused- Mohmmad Mojram @ Samir who has already been enlarged on bail by this Court. The order dtd. 8/4/2024 passed by this Court in the case of Mohmmad Mojram @ Samir Vs. State of Rajasthan is reproduced below for ready reference:-

(3.) Heard learned counsel for the parties and perused the material available on record.