KAPIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellants through video conferencing. Learned Public Prosecutor is present in person in the Court.

(2.) The appellants have preferred this appeal aggrieved by order dated 10.07.2020 passed by Special Judge, SC/ST (Prevention of Atrocities) Act Cases Bundi (Raj.) whereby bail application filed by the appellant was rejected.

(3.) F.I.R. No.227/2020 was registered at Police Station Keshorai Patan for offence under Sections 147, 148, 149, 341, 323, 325, 326, 302 I.P.C. and Section 3(1)(R) 3(2)(VA)(V) SC/ ST Act .