OMPRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Lawyers are not appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).

(2.) The notices in the present case were issued to the respondent No. 2/complainant on 16.09.2020. However, nobody has put in appearance on behalf of the respondent No. 2/ complainant despite service.

(3.) The instant criminal appeal has been filed under Section 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. 497/2019, Police Station Bilara, District Jodhpur for the offences under Sections 143, 341, 323, 325, 326, 307 & 509 of I.P.C., Sections 3(1)(r) & 3(2)(v) of S.C./S.T. (Prevention of Atrocities) Act against the Order dated 10.08.2020 passed by the Special Judge, S.C./S.T. (Prevention of Atrocities) Act Cases, Jodhpur whereby the bail application preferred under Section 439 of Cr.P.C. on behalf of the appellant was rejected.