RADHA KISHAN SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal under Sec. 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act') has been filed on behalf of the appellant being aggrieved with the order dtd. 5/4/2019 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Merta (hereinafter to be referred as 'trial court') in Criminal Misc. Bail Application No. 82/2019 whereby the trial court has dismissed the bail application filed on behalf of the appellant.

(2.) The appellant has been arrested in FIR No. 276/2012 of Police Station Kotwali, Nagaur, for the offences punishable under Ss. 330, 342 I.P.C. and Sec. 3(I)(X) of SC/ST Act.

(3.) Learned counsel for the appellant has submitted that co accused persons have already been enlarged on bail by this Court and the case of the appellant is not distinguishable from that of co-accused.