SAGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These three matters have been preferred by the petitioners seeking bail in the case arising out of FIR No. 419/2023 registered at Police Station Kotwali Nimbahera, District Chittorgarh for the offence under Ss. 147, 148, 302, 307, 323, 325 and 341/149 of IPC. While the petitioner Sagar has invoked the jurisdiction of this Court by way of filing an application under Sec. 439 Cr.P.C. The petitioners Vikash and Kanha have preferred appeals under Sec. 14-A(2) of the SC and ST (Prevention of Atrocities) Act, 1989 against the order dtd. 12/11/2024 whereby the criminal appeal was dismissed by this Court.

(2.) It is contended on behalf of the accused-applicant that no case for the alleged offences is made out against them and their incarceration is not warranted. There are no factors at play in the case at hand that may work against grant of bail to the accused-applicant and they have been made an accused based on conjectures and surmises.

(3.) Contrary to submissions made by the learned Counsel for the petitioner, learned Counsel for the State opposes the bail application.