SHOYPATRAM Vs. STATE

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14/14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No. 62/2019, Police Station Mahila Thana, District Hanumangarh for the offences under Ss. 354(c), 341 and 506 of I.P.C. and Sec. 3(1)(W) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 20/5/2019 passed by the Learned Special Judge, SC/ST (Prevention of Atrocities) Cases Hanumangarh, 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.) Thus, having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced, this Court is of the opinion that the appellant deserves to be enlarged on bail.