JAKHIR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Taking into consideration the rise in COVID-19 cases, specifically at Jodhpur and Jaipur, the functioning of Rajasthan High Court, Jodhpur shall be only through video conferencing.

(2.) The instant appeal has been filed under Section 14-A(2) of the Scheduled Caste/Scheduled Tribe (Prevention of Atrocities) Act on behalf of the appellants, who are in judicial custody in connection with F.I.R. No. 92/2020, Police Station Nagori Gate, District Jodhpur Metropolitan, registered for the offences punishable under Sections 323/34, 392 and 354 of the Indian Penal Code and Sections 3(1)(r)(s) and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act against the order dated 21.08.2020 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Jodhpur Metropolitan whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellants was rejected.

(3.) Heard learned counsel for the appellants appearing through video calling and the learned Government Advocate-cum- Additional Advocate General assisted by Mr. Purohit and the learned Public Prosecutor, present-in-person. Perused the material available on record.