VIKAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Notice of the appeal has been served upon the respondent No.2. Mr. Kuldeep Sharma puts in appearance on behalf of respondent No.2.

(2.) Heard the learned counsels and perused the material available on record.

(3.) This appeal has been preferred on behalf of the appellant under Sec. 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act, 2015 being aggrieved of the order dtd. 30/10/2021 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Sriganganagar in Criminal Case No.398/2021 rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.314/2021 of Police Station Nai Mandi Gharsana, District Sriganganagar, for offences under Ss. 341, 354 & 354 D IPC and Sec. 3 (1)(W)(i) SC/ ST (Prevention of Attrocities) Act.