KESHAR JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) Heard learned counsel for the parties and perused the record of the case.

(3.) This criminal appeal under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act') has been filed on behalf of the appellant being aggrieved with the order dated 02.01.2021 passed by the learned Special Judge, SC/ST Act Cases Bhilwara (hereinafter to be referred as 'trial court') in Criminal Misc. Case No.01/2021 whereby the trial court has dismissed the bail application filed on behalf of the appellant.