MALAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Heard learned counsel for the appellant, learned Public Prosecutor and perused the impugned order as well as the challan papers.

(3.) This appeal has been preferred on behalf of the appellant under Section 14-A(2) of the SC/ST (Prevention of Atrocities) Amendment Act 2015 being aggrieved of the order dated 22.01.2021 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Bikaner in Bail Application No.149/2021 rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.106/2020, Police Station Sheruna, District Bikaner, for offences under Sections 342, 376 & 506 of the IPC and under Sections 3(2)(va), 3(2)(v) and 3(1)(w)(i) of the SC/ST (Prevention of Atrocities) Act.