NEELA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Notice of the appeal has been served upon the respondent No.2. However, no one has appeared to oppose the appeal on her behalf.

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

(3.) This appeal has been preferred on behalf of the appellant Smt. Neela under Section 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act 2015 being aggrieved of the order dated 15.07.2021 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Udaipur in CIS No.140/2021 rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.111/2021, Police Station Phalasiya, District Udaipur, for offences under Sections 366 and 370 IPC and under Section 3(2)(va) of the SC/ST (Prevention of Atrocities) Act.