DILIP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeals have been filed under Sec. 14-A SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with FIR No.180/2024, Police Station Chanderia, District Chittorgarh for the offences under Ss. 189(2), 126(2), 127(2), 115(2), 103(1) read with Sec. 190 of the BNS and Ss. 3(1)(r)(s), 3(2)(va)(v) of the SC/ST (Prevention of Atrocities) Act, being aggrieved by the orders passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Chittorgarh, whereby the applications under Sec. 483 of the BNSS have 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 have been intimated regarding hearing of this appeal. However, no one is present to argue the matter on their behalf.

(3.) It is submitted by learned counsel for the appellants that the appellants have falsely been implicated in the present case and they have nothing to do with the alleged offences. Expeditious culmination of trial is not a seeming fate and no fruitful purpose would be served by keeping the appellants behind the bars. They, therefore, pray that benefit of bail may be granted to the appellants.