DIVYA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The notices were issued to the respondent No. 2 on 22/9/2021. As per report of learned Public Prosecutor, the respondent No. 2 has been informed about pendency of present appeal before this Court. But despite service, nobody is present on behalf of the respondent No. 2.

(2.) The instant criminal appeal has been filed under Sec. 14A of the S.C./S.T. (Prevention of Atrocities) Act, 2015 on behalf of the appellant, who is in custody in connection with F.I.R. No. 273/2021, Police Station Kotwali, District Pali for the offences under Ss. 341, 342, 323, 506, 388 & 392 of I.P.C. and Sec. 3(2)(v) of S.C./S.T. (Prevention of Atrocities) Act against the Order dtd. 4/8/2021 passed by the Special Judge, S.C./S.T. (Prevention of Atrocities) Act Cases, Pali whereby the bail application preferred under Sec. 439 of Cr.P.C. on behalf of the appellant was rejected.

(3.) Heard learned counsel for the appellant and learned Public Prosecutor. Perused the material available on record.