VIJAY SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Deepak Bansal, learned counsel has put in appearance on behalf of the respondent No. 2-complainant.

(2.) The instant criminal appeal has been filed under Sec. 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. 562/2021, Police Station Nohar, District Hanumangarh for the offences under Ss. 450 & 376 of I.P.C. and Ss. 3(2)(V) of S.C./S.T. (Prevention of Atrocities) Act against the Order dtd. 11/1/2022 passed by the Special Judge, S.C./S.T. (Prevention of Atrocities) Act Cases, Hanumangarh, whereby the bail application preferred under Sec. 439 of Cr.P.C. on behalf of the appellant was rejected.

(3.) Heard learned counsel for the appellant and learned counsel for the respondent No. 2-complainant through video conferencing as well as learned Public Prosecutor. Perused the material available on record.