VINOD PRAJAPAT Vs. STATE

JUDGEMENT

(1.) Learned Public Prosecutor has placed on record the report regarding service of notice of appeal upon the complainant/respondent No.2. However, no one has appeared on her behalf despite service.

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

(3.) This appeal has been preferred on behalf of the appellant under Section 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act 2015 being aggrieved of the order dated 03.02.2021 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Udaipur in Misc. Criminal Case No.24/2021 rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.431/2021, Police Station Hiranmagri, District Udaipur, for offences under Section 376 of the IPC and under Section 3(2)(va) of the SC/ST (Prevention of Atrocities) Act.