ISHA BHAI Vs. STATE

JUDGEMENT

(1.) Lawyers are not physically 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 instant appeal has been filed under Section 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No. 46/2021 Police Station Sanchore, District Jalore for the offences under Sections 342, 323, 306 IPC and Section 3(1)(R)(S), 2(V)(VA) SC/ST (Prevention of Atrocities) Act against the order dated 30.03.2021 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Jalore whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellants was rejected.

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