KUSHAL GOSWAMI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal has been filed under Sec. 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (for short "the Act of 2015"). The appellant has been arrested in connection with FIR No.251/2020 registered at Police Station Sultanpur, Kota for the offence(s) under Sec. (s) 354 (D) & 306 IPC and under Sec. s 3(1)(w)(i) & 3(2)(v) of the Act of 2015 and later on for the offence(s) under Sec. (s) 354 (D) & 306 IPC and under Sec. s 3(1)(w)(i) & 3(2)(va) of the Act of 2015.