RAKESH SARAN Vs. STATE

JUDGEMENT

(1.) Lawyers are not appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19). Despite service, nobody has appeared on behalf of the respondent No.2.

(2.) The instant appeal has been filed under Section 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.136/2020, Police Station Gothan District Nagaur for the offences under Section 365 of IPC and sections 3 (1) (r) (s) 3 (2) (va) of SC/ST (Prevention of Atrocities) Act against the order dated 02.09.2020 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Merta District Nagaur whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.

(3.) Heard. Perused the material available on record.