NAGENDRA @ NEEKU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No. 437/2022, Police Station Kuchaman City, District Nagaur for the offences under Ss. 143, 341, 307, 302, 109, 120-B/49 IPC and Sec. 3(2)(v) of the SC/ST (Prevention of Atrocities) Act, being aggrieved by the order dtd. 8/11/2024 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Merta in Criminal Misc. Bail Case No. 174/2024, whereby the application under Sec. 439 of the Cr.P.C. has been rejected by the Trial Court.

(2.) As per the report placed on record by the learned Public Prosecutor, the victim/complainant of the case has been intimated regarding hearing of this appeal. However, no one is present to argue the matter on his behalf.

(3.) It is submitted by learned Counsel for the appellant that the appellant has falsely been implicated in the present case and he has nothing to do with the alleged offences. The co-accused of the case have been enlarged on bail. The petitioner is behind the bars for last more than two and half years. Expeditious culmination of trial is not a seeming fate and no fruitful purpose would be served by keeping the appellant behind the bars. He, therefore, prays that benefit of bail may be granted to the appellant.