DARIYA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal has been filed under 14A (2) of the SC/ST (Prevention of Atrocities) Act. The appellants have been arrested in connection with FIR No. 304/2019, Police Station, Khajuwala, District Bikaner for the offence under Ss. 302, 307, 325, 323, 341 and 34 of IPC and 3(2)(v) of the SC/ST Act. The present appeal is against the order dtd. 19/3/2025 passed by the learned Special Judge (Additional District and Session Judge), Bikaner, whereby the bail application preferred under Sec. 439 Cr.P.C. (483 BNSS) on behalf of the appellants was rejected.

(2.) Earlier, the criminal appeal was dismissed as withdrawn qua the appellant No. 2 Kanhiya Lal @ Kanhi Ram vide order dtd. 4/4/2025 passed by this Court.

(3.) Learned Counsel for the appellants submits that the appellant No. 1 Dariya Singh has been in custody since 9/11/2019 and the trial of the case is yet pending. Counsel further submits that the appeal filed by similar situated co- accused persons namely, Dharmendra Kumar and Roshan Lal has been allowed and they have already been enlarged on bail by this Court vide order dtd. 11/3/2025.