BANWARI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Per office report, notice of appeal has been served upon the complainant/respondent No.2. However, no one has appeared on her behalf despite service.

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

(3.) This appeal has been preferred on behalf of the appellant under Section 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act, 2015 being aggrieved of the order dated 16.01.2021 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Hanumangarh in Criminal Misc Bail Case No.22/2021 rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.127/2019, Police Station Hanumangarh Town, District Hanumangarh, for offences under Section 148, 302/149, 341/149, 323/149, 326/149 IPC and under Section 3(1)(s) and 3(2)(v) of the SC/ST (Prevention of Atrocities) Act.