DINESH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the appellants, learned Public Prosecutor and perused the material available on record.

(2.) The instant appeals have been filed under Section 14- A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellants Dinesh S/o Late Shri Virsang Bhai Choudhary (Patel) and Mukesh S/o Shri Poona Nanama, who are in custody in connection with F.I.R. No.122/2020 registered at the Police Station Phalasiya, District Udaipur for the offences under Sections 366, 370, 344, 376 IPC and Section 3(2)(V) of the SC/ST Act, against the orders dated 15.12.2020 and 06.11.2020 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Udaipur in Criminal Misc. Case Nos.198/2020 and 161/2020 respectively, whereby the bail applications preferred under Section 439 Cr.P.C. on behalf of the appellants were rejected.

(3.) Learned Public Prosecutor has placed on record the receipt of the notices served upon Shri Suresh Kumar, husband of the prosecutrix. However, no one has appeared on her behalf to oppose the appeal.