PAPPU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No.0050/2022, Police Station Phalodi, District Jodhpur for the offences punishable under Ss. 323, 341, 354 & 376 of the IPC and Ss. 3(1)(w)(i) & 3(2)(V) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 23/3/2022 passed by the learned Special Judge Scheduled Cast/Scheduled Tribe (Prevention of Atrocities Act Cases), Jodhpur whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.