MOHAMMAD ISHAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with F.I.R. No. 168/2024, registered at Police Station Rawla, District Anoopgarh, for the offences under Ss. 302, 365, 382, 504, 447, 427, 323, 341, 147, 148 and 149 of IPC and Sec. 3(2)(v)(va) of the SC and ST (Prevention of Atrocities) Act against the order dtd. 4/12/2024 passed by the learned Special Judge Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act Cases, Sriganganagar whereby, the bail application preferred under Sec. 483 BNSS on behalf of the appellants was rejected.

(2.) Learned Counsel for the appellants submitted that co-accused persons namely Vijaypal (S.B. Criminal Miscellaneous Bail Application No. 14607/2024) & Kuldeep Singh (S.B. Criminal Miscellaneous Bail Application No. 14608/2024) have already been enlarged on bail by this Court vide order dtd. 2/12/2024.

(3.) Drawing attention of the Court towards the order dtd. 2/12/2024 passed by this Court, learned Counsel for the appellants submitted that the case of appellants is not distinguishable from that of the above named co-accused persons who have already been enlarged on bail. Learned Counsel for the appellants further submitted that the appellants have not been named in the FIR. As per the FIR, the blunt weapon (danda) recovered at the instance of the present appellants do not contain any blood stains.