DUNGA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No. 88/2016, Police Station Jaswantpura, District Jalore for the offences under Ss. 147, 148, 341, 323, 324, 326 and 307 of the I.P.C. and Sec. 3(2)(VA) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 8/1/2019 passed by the Special Judge, SC/ST Act Cases, Jalore, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

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

(3.) It is submitted by learned counsel for the appellant that after the rejection of the first criminal appeal(bail) vide order dtd. 18/7/2018, the statement of the last prosecution witness has been recorded on 15/2/2018 and thereafter, the trial has not been proceeded and no testimony of any witness has been recorded. He further submits that except one grievous injury sustained by injured Vikram Singh, all the injuries are simple in nature. He further submits that Vikram Singh himself is a history sheeter and number of cases are pending against him.