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Judgment
Shekhar Kumar Yadav, J
Heard learned counsel for the appellant, learned AGA as well as perused the entire record.
This criminal appeal under Section 14-A(2) Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act has been filed by the appellant- Ravindra Kumar Verma @ R.K. Verma and Rajeev Kumar Prajapati @ Rajeev Prajapati to set aside the impugned bail rejection order dated 17.10.2024 passed by Special Judge (SC/ST Act) Varanasi in Bail Application No.3540 of 2024 in Case Crime No. 354 of 2021, under sections 419, 420, 406, 467, 468, 471, 34, 120-B, 504, 506 IPC & 3(2)(V) SC/ST Act, Police Station- Cantt, District-Varanasi
Learned counsel for the appellant submits that the appellant has been falsely implicated in the present case. Learned counsel for the appellant submits that the appellant has not committed any offence as alleged in the impugned FIR. There are much contradiction in the version of FIR, statement of the informant and other persons. The appellant is languishing in jail since 22.08.2021. Further submission is that the impugned order rejecting the bail application of the appellants suffers from infirmity and illegality warranting interference by this Court.
Learned counsel for the informant opposed the prayer for bail and submits that the appellants are the main accused persons along with other co-accused persons open the Osam Infra Project Company, deposited the money of informant and other persons. They also prepare forged documents. The appellants are having the criminal history of 17 cases. In this way, the complicity of the appellants in forgery with the informant and other persons is made out, therefore, the appellants are not entitled for bail.
I have considered the rival submissions made by the learned counsel for the parties and have gone through the entire record including the impugned order carefully.
Having regard to the facts and circumstances of the case and keeping in view the nature of the offence, evidence, complicity of the accused, severity of punishment, the statement of the injured as recorded before his death, there is no new ground to enlarge the appellant on bail. There is no illegality or perversity in the impugned order passed by the learned Special Judge SC/ST Act, the appeal deserves to be dismissed.
Accordingly, this criminal appeal is, hereby, dismissed.