MAHENDAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant has preferred this appeal aggrieved by order dtd. 22/10/2020 passed by Special Court SC/ST (Prevention of Atrocities) Matters Bundi whereby bail application filed by the appellant was rejected.

(2.) F.I.R. No. 109/2020 was registered at Police Station Kotwali Bundi for offence under Ss. 143, 341, 323, 307 I.P.C. and Sec. 3(2)(va) SC/ST Act.

(3.) It is contended by counsel for the appellant that F.I.R. was lodged by the appellant on 17/5/2020 against the present complainant. Appellant sustained injuries and fractures on his left leg, for which he was treated at hospital and was discharged on 19/5/2020. It is also contended that appellant was not present at the place of incident but just because he has filed an F.I.R. against the complainant, his name has been added in the report.