DHIRENDRA SINGH RAJPUT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In all these three appeals under section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'Act of 1989') accused-appellants have assailed impugned orders passed by Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Cases, Merta (for short, 'learned trial Court'), rejecting their bail applications under Section 439 Cr.P.C., 1973

(2.) Appellants were apprehended pursuant to investigation into common FIR No. 173/2016 registered at Police Station Makrana, District Nagaur, which after investigation culminated into Sessions Case No. 80/2016 pending before learned trial Court, therefore, all are heard together and disposed of by the common order.

(3.) Initially, in the FIR, accused Ghanshyam and appellant Dhirendra Singh with four-five others were named for offences punishable under Sections 147, 148, 149, 452, 365, 302, 120-B IPC and Section 3(2)(v) of the Act of 1989 but during investigation names of appellants Mahipal alias Chintu and Chetan Singh surfaced and therefore against four accused persons namely Ghanshyam Sharma, Mahipal @ Chintu, Chandra Singh alias Lalit Rathore and Chetan Singh charge-sheet for the aforesaid offences was filed while keeping investigation pending against appellant Direndra Singh. Later on, charge-sheet against Dhirendra Singh was also filed. Appellant Mahipal alias Chintu applied for bail before learned trial Court but his prayer was declined by order dated 24th of March 2017. Endeavour was also made by appellant Chetan Singh for seeking bail before the learned trial Court but his effort proved abortive and the bail application was rejected vide order dated 25th of October 2016. Likewise, appellant Dhirendra Singh later on moved an application for seeking bail before learned trial Court and the learned trial Court by its order dated 23rd of June 2017 nixed his bail application.