BHAGWANA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-appellant has preferred this appeal under Section 14A of the SC/ST (Prevention of Atrocities) Act, 1989 to assail impugned order dated 28th of June, 2017, passed by Special Judge, Scheduled Castes & Scheduled Tribes (Prevention of Atrocities Cases), Merta (for short, 'learned trial Court'), rejecting his bail application under Section 439 Cr.P.C., in connection with FIR No. 102/2016 of Police Station Panchodi, District Nagaur.

(2.) In the FIR aforesaid, lodged by the complainant, appellant is charged for offence punishable under Sections 143, 341, 323 and 308 IPC and Section 3(1)(r)(s) and 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Leaned counsel for the appellant submits that co-accused, Hari Ram, has already been enlarged on bail by this Court and other co-accused have been enlarged on bail by learned Sessions Court. Learned counsel further submits that the case of present appellant is not distinguishable from the case of other co-accused.