MANVENDRA SINGH Vs. STATE OF RAJASTHAN,

JUDGEMENT

(1.) The instant appeal has been filed under Section 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is apprehending his arrest in connection with FIR No. 62/2018, Samdari Police Station, District-Barmer for the offences under Sections 147, 149, 323, 435 of I.P.C. and under Section 3(1)[S] of the SC/ST (Prevention of Atrocities) Act against the order dated 26.07.2018 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Balotra, District-Barmer passed in Crl. Misc. Case No. 96/2018, whereby, the second bail application preferred under Section 439 Cr.P.C., 1973 on behalf of the appellant was rejected.

(2.) Heard. Perused the material available on record.

(3.) Brief facts of the case are that the complainant has leveled allegation that on 06.05.2018 at about 6.00 PM, JCB machine of complainant was coming after completion of work from the village Khartiya and reached over the way towards Miyo ka Bada from Khartiya Village, at that time, the accused have shot the fire over the diesel tank, resulting therein burning the JCB machine and also beat to the complainant's brother by kicks and panch and snatched the amount of Rs. 30,000/- and golden chanin from his neck. The present FIR bearing No. 62/2018 has been registered at Samdari Police Station, District Barmer and arrested to the appellant during the course of investigation.