PRAKASH CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Lawyers are not physically 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.) The instant appeal has been filed under Section 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No. 37/2021, Police Station Rishabhdeo, District Udaipur for the offences under Sections 376 of I.P.C. and under Section 3(2)(V) of the SC/ST (Prevention of Atrocities) Act against the order dated 10.03.2021 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Udaipur, whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.

(3.) Heard. Perused the material available on record.