PARBAT SINGH 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).

(2.) The instant appeal has been filed under Section 14A(2) of the S.C./S.T. (Prevention of Atrocities) Act, 2015 on behalf of the appellant, who is in custody in connection with F.I.R. No. 89/2020 registered at Police Station Bagoda, District Jalore for the offences under Sections 451, 341, 323, 324, 325, 328, 354 and 307 read with Section 34 of IPC and Sections 3(1)(r)(s), 3(2)(va), 3(2)(v) of the SC/ST (Prevention of Atrocities) Act, 1989 against the Order dated 14/09/2020 passed by the Special Judge, S.C./S.T. (Prevention of Atrocities) Act Cases, Jalore whereby the bail application preferred under Section 439 of Cr.P.C. on behalf of the appellant was rejected.

(3.) Heard learned counsel for the appellant as well as learned Public Prosecutor.