PRATHVIRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has filed this appeal u/s 374 of Cr.P.C. read with Section 14A (2) of SC/ST (Prevention of Atrocities) Act, seeking regular bail in connection with FIR No. 20/2019 registered with Police Station Gadhmora, Karauli for the offence/s punishable u/s 457, 380, 427 and 435 of IPC.

(2.) It has been contended by learned counsel for the appellant that innocent appellant has wrongly been implicated due to previous enmity, he has not committed any offence, factum of the earlier matters could be otherwise, appellant is 53 years old person, so he be granted bail.

(3.) Learned Public prosecutor assisted by learned counsel for the complainant has vehemently opposed the appeal and has contended that two grave offences has earlier been committed against the family of complainant and appellant is repeatedly committing offence against the complainant, complainant has filed application for cancellation of bail in an earlier matter, so he be not granted bail and there are nine matters pending against the present appellant.