SARWAN Vs. STATE OF RAJASTHAN

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 appeals have been filed under Sec. 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with FIR No. 145/2020, Police Station Rajgarh, District Churu for the offences under Ss. 147, 148, 149, 212, 302, 307/149, 120 B I.P.C. and Sec. 27 Indian Arms Act and Sec. 3(2)(V) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 27/9/2021 & 19/6/2021 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Churu, whereby, the bail applications preferred under Sec. 439 Cr.P.C. on behalf of the appellants were rejected.

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