HIMMAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned Public Prosecutor and also perused the material on record.

(2.) This criminal appeal under Sec. 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act') has been filed on behalf of the appellant being aggrieved with the order dtd. 15/7/2022 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Udaipur (hereinafter to be referred as 'trial court') in Criminal Misc. (Bail) Case No.218/2022 whereby, the trial court has dismissed the bail application filed on behalf of the appellant.

(3.) The appellant has been arrested in FIR No.35/2021 of Police Station Ambamata, District Udaipur for the offences punishable under Ss. 302, 3(2)(V) of SC/ST Act, 1989.