GANGA SINGH 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 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 14.08.2020 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Churu (hereinafter to be referred as 'trial court') in Criminal Misc. Bail Case No.411/2020), whereby the trial court has dismissed the bail application filed on behalf of the appellant.

(3.) The appellant has been arrested in FIR No.74/2020 of Police Station Sadar, Churu, Rajasthan for the offences punishable under Sections 323, 341, 382, 385, 143 and 427 IPC and Sections 3(1) (R)(S) and 3(2)(V) of SC/ST Act.