MANGILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A SC/ST (Prevention of Atrocities) Act on behalf of the appellant who is in custody in connection with F.I.R. No.250/2024, registered at P.S. Bichhwal, District Bikaner for the offences under Ss. 103(1), 109(2), 115(2), 126(2), 191(2), 191(3), 190 & 61(2)(a) of the BNS and Sec. 3(2)(v) & 3(2)(va) of the Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act against the order dtd. 22/1/2025 passed by the learned Special Judge Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act Cases, Bikaner whereby, the bail application preferred under Sec. 483 BNSS (439 Cr.P.C.) on behalf of the appellant was rejected.

(2.) Heard learned counsel for the appellant, learned counsel for the complainant and the learned Public Prosecutor. Perused the material available on record.

(3.) Leaned counsel for the appellant submitted that the appellant has been falsely implicated in the present case and there are nothing incriminating evidence on record to connect the present appellant with the alleged crime. He further submitted that there was a land dispute going on between the parties and cross FIRs have been lodged on the complaints given by both the parties.