NARAYAN Vs. STATE

JUDGEMENT

(1.) In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

(2.) This criminal appeal under Section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act') has been filed on behalf of the appellant being aggrieved with the order dated 03.09.2020 passed by the learned Special Judge, SC/ST Act Cases, Hanumangarh (hereinafter to be referred as 'trial court') in Criminal Misc. Case No.133/2020), whereby the trial court has dismissed the bail application filed on behalf of the appellant.

(3.) The appellant has been arrested in FIR No.306/2019 of Police Station Bhirani (Hanumangarh) for the offences punishable under Sections 420, 467, 468, 471 and 120-B IPC and Sections 3(2) (Va), 3(2)(V) of SC/ST Act.