VIKAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has preferred this appeal aggrieved by order dated 05.08.2020 passed by Special Judge SC/ST (Prevention of Atrocities Cases) whereby, bail application filed by the appellant under Section 439 Cr.P.C. was rejected.

(2.) F.I.R. No.130/2020 was registered at Police Station Batoda, District Sawai Madhopur for offence under Sections 394 I.P.C. and Section 3(1)(D) of SC/ST Act.

(3.) It is contended by counsel for the appellant that parties have entered into a compromise. Co-accused has been given benefit of bail by this Court.