Jassa Ram Danga And Others vs Union Of India And Others

Ashok Kumar Jain, J

Mr. Bharat Singh, son-in-law of petitioner No.1 is present in person before this Court. Learned Public Prosecutor accepts notice on behalf of respondent No.3-State of Rajasthan.

None has appeared on behalf of respondent No.1-Union of India through CBI.

The instant appeal is preferred by the petitioner for interim release under Section 14A(2) of SC/ST (Prevention of Atrocities) Act 1989 against the order dated 21.02.2023 passed by learned Special Judge, Scheduled Caste/Scheduled Tribe (Prevention of Atrocities) Cases, Merta in Sessions Case No.133/2015 titled as State vs. Kanaram & Ors. emanating from FIR No.168/2015, PS Merta, District Nagaur.

The petitioners have requested for grant of interim bail to perform the necessary ceremonies and rituals as stated in the petition itself.

Learned Public Prosecutor has pointed out that learned trial court has already allowed the interim bail for one day i.e. 1.03.2023 to perform rituals as prayed in the petition.

The representative of the petitioner submits that they want bail for three days. He has also pointed out that the ground and relief itself indicate that the rituals were scheduled on 28.02.2023 and 01.03.2023 and thereafter no ritual is scheduled as claimed for extension of one day bail.

During the course of the arguments, this appeal is not pressed by the representative of the petitioner with liberty to file a fresh petition as and when occasion so arises.

Accordingly, the present criminal appeal is dismissed with liberty as prayed for.