ANIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellants have preferred this appeal aggrieved by order dated 09.10.2020 passed by Special Court SC/ST (Protection of Atrocities) Act, Bundi, whereby, bail application filed by the appellant under Section 439 Cr.P.C. was rejected.

(2.) F.I.R. No. 309/2020 was registered at Police Station Keshorai Patan, District Bundi, for offence under Sections 307, 34 I.P.C. and Section 3(2)(va) of SC/ST Act.

(3.) It is contended by counsel for the appellant that there is cross FIR. A compromise is entered into between both the parties. In the cross FIR bail was granted to the complainant of this case.