ANIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal under Section 14 of the Scheduled Castes & Scheduled Tribe (Prevention of Atrocities) Act , 1989 has been filed in connection with FIR No.150/2020 registered at Police Station Bhawani Mandi, District Jhalawar for the offences under Section 341 , 323 , 308 , 504 of Indian Penal Code and section 3-1(r)(S) of the Scheduled Castes & Scheduled Tribe (Prevention of Atrocities) Act , 1989. During the course of investigation, the accused appellant was arrested. Thereafter, he moved bail application before the trial court, who vide impugned order dated 27.05.2020 dismissed the same. Hence this appeal has been filed on behalf of the appellant.

(2.) Learned counsel for the appellant (through video conference) submits that that the appellant is in judicial lock-up since long and the conclusion of the trial will take long time, therefore the accused appellant should be released on bail.

(3.) Learned Public Prosecutor has opposed the appeal.