ROSHAN NATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A of Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No. 147/2021 registered at Police Station Dewair, Rajsamand for the offences under Ss. 341, 323 IPC and Sec. 3(1)(R)(S) and 3(2)(VA) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 11/1/2022 passed by the learned Special Judge, SC/ST (Prevention of Atrocities Act) Cases, Rajsamand, whereby, the bail application preferred on behalf of the appellant was rejected.

(2.) None joined on behalf of the complainant - respondent no.2 despite service of notice upon him.

(3.) Heard the learned counsel for the parties.