RAMPRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Notice of the bail appeal has been served upon the respondent No.2/complainant. However, no one has appeared on his behalf despite service.

(2.) This appeal has been preferred on behalf of the appellant under Section 14-A(2) of the SC/ST (Prevention of Atrocities) Amendment Act 2015 being aggrieved of the order dated 16.01.2021 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Sirohi in Criminal Misc. Application No.19/2021 rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.170/2020, Police Station Abu Road RIICO, Sirohi, for offences under Sections 363, 366 and 376 of the IPC and under Sections 3(2)(v) and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act.

(3.) After considering the submissions advanced at bar and after going through the challan papers, but without commenting on the merits of the case, I am of the opinion that the appellant deserves indulgence of bail during trial.