IRFAN NEPALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed under Section 14A (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act against the order dated 24.9.2019 passed by the Special Judge, Scheduled Castes and Scheduled Tribe (Prevention of Atrocities) Act Cases, Kota, whereby the bail application filed by the appellant has been dismissed.

(2.) Brief facts of the case are that an FIR No. 352/2019 was registered at Police Station Bheemganjmandi, Kota for the offences u/s 354, 366 IPC and Section 3 of the Scheduled Castes and Scheduled Tribe (Prevention of Atrocities) Act. During the course of investigation, the accused appellant was arrested. Thereafter, he moved bail application before the trial court, who vide impugned order dated 24.9.2019 dismissed the same. Hence this appeal has been filed on behalf of the appellant.

(3.) Learned counsel for the appellants has contended that the appellant is in judicial lock-up since long and conclusion of the trial will take time, therefore the accused appellant should be released on bail.