SUNNY 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.) Service upon the complainant has been effected and nobody has chosen to appear on his behalf.

(3.) The instant appeals have been filed under Section 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with FIR No.213/2020, Police Station Sadar, Sri Ganganagar for the offences under Sections 307, 323, 436, 336, 147, 148, 149 of IPC, 3/25, 4/25, 27 of Arms Act, section 3,4 Explosive Substance Act, 3 (1) (R ) (S ), 3 (2) (V) SC/ST (Prevention of Atrocity) Act against the orders dated 13.08.2020, 31.07.2020, 30.07.2020, 23.07.2020, 06.08.2020, 19.08.2020 and 13.08.2020 respectively passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Sri Ganganagar whereby, the bail applications preferred under Section 439 Cr.P.C. on behalf of the appellants were rejected.