JUDGEMENT
Devendra Kachhawaha,J. -
(1.)The instant appeal has been filed under Section 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.178/2020, Police Station Sojat City, District Pali, for the offences under Sections 147, 148, 149, 341, 323, 307 I.P.C., Section 3/27 Arms Act and Section 3(1)(S),3(2)(V) SC and ST (Prevention of Atrocities) Act, against the order dated 19.10.2020 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Pali whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.
(2.)Heard learned counsel for the appellant and learned counsel for the complainant through video conferencing as well as learned Government Advocate cum Additional Advocate General, present in person.
(3.)Mr. Tarun Dhaka, learned counsel appearing for the appellant through video conferencing stated that charge-sheet was filed against seven persons; except the accused-petitioner, benefit of bail has already been granted to all the co-accused persons. With the above submissions, learned counsel appearing for the appellant prayed that benefit of bail may be granted to the appellant.
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