SHIMBHU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the appellant and the learned Additional Advocate General and learned Counsel for the respondent No. 2 and perused the material available.

(2.) The instant appeal has been filed under Sec. 14-A(2) of SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with FIR No. 79/2024, Police Station Bhavanda, District Nagaur for the offences under Ss. 115(2), 117(2), 126(2), 190, 191(2) and 332(C) of BNS and Ss. 3(1)(r)(s), 3(2)(Va) of SC/ST (Prevention of Atrocities) Act against the order dtd. 5/10/2024 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Merta whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellants was rejected.

(3.) It has been submitted on behalf of the appellants that according to the injury report, both the injured have received simple and grievous injuries. The accused-appellants are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-appellants.