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Mange Ram vs State Of Rajasthan (2025:Rj-Jd:28739)
2025 Latest Caselaw 1740 Raj

Citation : 2025 Latest Caselaw 1740 Raj
Judgement Date : 3 July, 2025

Rajasthan High Court - Jodhpur

Mange Ram vs State Of Rajasthan (2025:Rj-Jd:28739) on 3 July, 2025

Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:28739]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Appeal (Sb) No. 1601/2025

Mange Ram S/o Data Ram, Aged About 42 Years, Resident Of
Village Jatan Tehsil Bhadra District Hanumangarh
                                                                    ----Appellant
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Iswar Singh S/o Rup Ram, Resident Of Jatan Tehsil
         Bhadra District Hanumangarh
                                                                 ----Respondents


For Appellant(s)          :     Mr. J.K. Suthar with
                                Mr. Shaitan Singh for
                                Mr. R.S. Choudhary
For Respondent(s)         :     Mr. Prem Singh Panwar, PP



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

03/07/2025

1. This appeal has been filed by the appellant under Section 14-

A(2) of the SC/ST (Prevention of Atrocities) Act, apprehending his

arrest in connection with F.I.R. No.151/2025 dated 31.03.2025,

registered at Police Station Bhadra, District Hanumangarh, for the

offences under Sections 115(2), 351(2) and 352 of the BNS and

Sections 3(1)(S), 3(2)(Va) of SC/ST (Prevention of Atrocities) Act.

2. The allegations levelled against the appellant is that on

31.03.2025 at around 5.36 PM, the complainant/respondent No.2

submitted a written report before the SHO Police Station Bhadra

alleging therein that the appellant when he was going to

Anupshahar from Village Jatan in a Barat procession, at that time,

the appellant, who was driving his motorcycle in a negligent

manner, hit the complainant on his thighs due to which, he

[2025:RJ-JD:28739] (2 of 4) [CRLAS-1601/2025]

sustained injury and due to the collision, complainant's mobile

phone got damaged. Angrily, the appellant got down from his bike,

slapped the complainant several times and hurled casteist

profanities while threatening to kill him next time, as he had

previous animosity with the complainant and thereafter, the

appellant fled away. Having apprehension of his arrest, the

appellant moved application under Section 482 BNSS before the

learned trial Court seeking the relief of anticipatory bail, which

was dismissed vide order dated 20.06.2025 and thus, being

aggrieved of the aforesaid, the instant appeal has been preferred

by the appellant.

3. Learned counsel for the appellant submits that the

complainant in the present case has received minor injuries and

all the offences except the offences under the SC/ST Act with

which, the appellant has been charged, are triable by the court of

Magistrate. He further submits that the instant FIR is a

counterblast to the earlier FIR No.150/2025, lodged by the

present petitioner against the complainant.

4. In support of his contentions, learned counsel for the

appellant places reliance upon the judgment passed by the

Hon'ble Supreme Court in the case of Prathvi Raj Chauhan v.

Union of India & Ors. : SCC 2020 (4) 727 and submits that

even in cases wherein the offences under the SC/ST Act have

been alleged, the Court has the power to grant anticipatory bail if

no prima facie case is made out under the SC/ST Act.

5. Per contra, learned Public Prosecutor opposes the appeal and

submits that the present case involves offences under the SC/ST

Act and thus, by virtue of Section 18 of SC/ST Act, anticipatory

[2025:RJ-JD:28739] (3 of 4) [CRLAS-1601/2025]

bail is not maintainable. He also submits that the FIR discloses

prima facie case that points towards commission of SC/ST Act as

the allegation levelled against the appellant is that he angrily

slapped the complainant on a road and hurled casteist profanities

to him.

6. Heard learned counsel for the parties as well as perused the

material available on record.

7. This Court finds it appropriate to refer to Section 18 of the

SC/ST Act, which is reproduced hereunder:

"18. Section 438 of the Code not to apply to persons committing an offence under the Act.-- Nothing in section 438 of the Code shall apply in relation to any case involving the arrest of any person on an accusation of having committed an offence under this Act."

8. This Court also finds it appropriate to refer to the judgment

passed by Hon'ble the Supreme Court in the case of Shajan

Skaria v. The State of Kerala and Ors. : AIR 2024 SC 4557,

wherein, pertinent observation has been made by the Hon'ble

Supreme Court regarding grant of anticipatory bail in cases

involving offences under the SC/ST Act. The relevant part of the

said judgment is reproduced hereunder:

"46. The aforesaid discussion indicates that the term 'arrest' appearing in the text of Section 18 of the Act, 1989 should be construed and understood in the larger context of the powers of police to effect an arrest and the restrictions imposed by the statute and the courts on the exercise of such power. Seen thus, it can be said that the bar Under Section 18 of the Act, 1989 would apply only to those cases where prima facie materials exist pointing towards the commission of an offence under the Act, 1989. We say so because it is

[2025:RJ-JD:28739] (4 of 4) [CRLAS-1601/2025]

only when a prima facie case is made out that the pre- arrest requirements as stipulated Under Section 41 of Code of Criminal Procedure could be said to be satisfied.

iii. When can it be said that a prima facie case is made out in a given FIR/complaint?"

47. Prima facie is a Latin term that translates to "at first sight" or "based on first impression". The expression "where no prima facie materials exist warranting arrest in a complaint or FIR" should be understood as "when based on first impression, no offence is made out as shown in the FIR or the complaint". This means that when the necessary ingredients to constitute the offence under the Act, 1989 are not made out upon the reading of the complaint, no case can be said to exist prima facie."

9. Upon perusal of the FIR and keeping in view the ratio of the

judgment aforesaid, this Court is of the opinion that prima facie

material exists to make out a case under the SC/ST Act and

therefore, the trial court has rightly dismissed the anticipatory bail

application of the appellant, as the same is not maintainable in

view of Section 18 of the SC/ST Act.

10. Accordingly, the instant appeal is dismissed on the ground of

non-maintainability.

(DR. NUPUR BHATI),J

268-/Devesh/-

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