ANGREJ @ VIPIN Vs. STATE

JUDGEMENT

(1.) Despite service upon the respondent- complainant, nobody has appeared.

(2.) 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, section 3/25, 4/25, 27 of Arms Act, section 3, 4 of Explosive Substance Act, section 3(1) (R)(S), 3(2) (V) of the SC/ST (Prevention of Atrocities) Act against the order dated 21.10.2020 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Sri Ganganagar, whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellants was rejected.

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