PRABHU LAL Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the appellant and the learned Public Prosecutor and perused the material available on record.

(2.) The instant appeal has been filed under Section 14A of SC/ST (PA) Act on behalf of the appellant, who is in custody in connection with FIR No.130/2019, Police Station Bhilwara Sadar, District Bhilwara for the offences under Sections 447, 379, 384, 120B IPC and Sections 3(1)(r)(s), 3(2)(va) of SC/ST (Prevention of Atrocities) Act against the order dated 29.07.2020 passed by learned Special Judge, SC/ST Act Cases, Bhilwara whereby the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.

(3.) Counsel for the appellant submits that co-accused has already been enlarged on bail by this Court and the case of the present appellant is similar to that of the co-accused. Offences are triable by the Magistrate. The accused-appellant is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-appellant.