PAPPU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked by way of filing of instant appeals under Sec. 14A(2) of SC/ST (Prevention of Atrocities) Act at the instance of accused-appellants Pappu Lal @ Veerbhan, Surresh Gochar and Narendra Singh. The requisite details of the matters are tabulated herein below:-

(2.) Brief facts of the case are that Smt.Anookh Bai, who was admitted in emergency ward of MBS Hospital, Kota submitted a parcha bayan before Shri Shivraj Singh, ASI, Police Station Sultanpur alleging therein that on 27/9/2021 at around 9.00, she was at home and her husband Rajendra had gone for work and after working hours when he was returning towards home at that time, Pappu Lal @ Veerbhan stopped his motorcycle, as he was intoxicated, therefore, without making any protest, he rushed towards his house. It was alleged that whereafter the appellants along with other persons namely Suresh Gurjar, Naresh Gurjar came to her house and they thrashed up them. Upon which FIR No. 252/2021 got registered at the Police Station Sultanpur, Kota and investigation commenced.

(3.) It is contended on behalf of the accused-appellants that the co-accused Purshottam @ Bunti and Mukut Bihari and Latooralal have been enlarged on bail by this Court vide orders dtd. 10/1/2022 and 16/3/2022 passed in S.B. Criminal Appeal (Sb) Nos. 113/2022 and 37/2022 and the case of present appellants are at par with them, therefore, they may also be granted same relief.