IMAM BUX Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A (2) Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.100/2021, Police Station Chattargarh, Distt. Bikaner for the offences under Ss. 376, 306, 506 of IPC and Sec. 3(2)(V), 3(2)(Va) of SC/ST Act, against the order dtd. 6/4/2022 passed by the learned Special Judge SC/ST (Prevention of Atrocities) Cases and Addl. Sessions Judge, Bikaner in Criminal Bail Application No.650/2022 arising out of Sessions Case No.CIS 333/2021whereby, the bail application preferred on behalf of the appellant under Sec. 439 Cr.P.C. was rejected.