DEVRAJ 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 from 14.09.2020 to 01.10.2020 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. 0140/2020, Police Station Banar, District Jodhpur, registered for the offences punishable under Sections 323, 342, 343, 365, 385, 384, 386 and 324 of the Indian Penal Code and Sections 3 (1)(R), 3(1)(S), 3(2)(Va) of the SC/ST (Prevention of Atrocities) Act against the order dated 06.07.2020 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Jodhpur 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 as well as the learned counsel appearing on behalf of the complainant through video calling and the learned Public Prosecutor, present-in-person. Perused the material available on record.