BHARAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned Public Prosecutor, learned counsel for the complainant and perused the case diary.

(2.) The instant appeal has been filed under Section 14-A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No.112/2021 registered at the Police Station Sumerpur, District Pali for the offences under Sections 323, 324, 341, 504, 147 IPC and Sections 3(1)(R), 3(1) (S), 3(2)(v), 3(2)(VA) of the SC/ST Act, against the order dated 17.03.2021 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Pali in Criminal Misc. Case No.216/2021, whereby the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.

(3.) The material witnesses Ramesh Kumar, Alkesh Kumar and Ashok Kumar, did not attribute any specific role to the appellant in their statement recorded under Section 161 CrPC.