MOHAMMAD NAZAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeals have been filed under Sec. 14-A of the SC/ST (Prevention of Atrocities) Act, 1989 on behalf of the accused-appellants, who are in judicial custody in connection with F.I.R. No. 142/2021, Police Station Mahila Thana, Hanumangarh, registered for the offences punishable under Ss. 341, 323/34, 365, 376-D, 382 of the Indian Penal Code and Ss. 3(1) (W)(i) 3(1) (W)(ii), 3(2) (v), 3(2) (va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the common impugned order dtd. 5/3/2022 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act, 1989 Cases, Hanumangarh whereby, the respective bail applications preferred under Sec. 439 Cr.P.C. on behalf of the appellants were rejected.

(2.) Learned counsel Mr. Aditya Singh Rathore puts in appearance on behalf of the respondent No. 2 (complainant) in all the three appeals.

(3.) Heard learned counsel for the appellant, learned Public Prosecutor as well as learned counsel appearing on behalf of the respondent No.2 (complainant). Perused the material available on record.