MOHAMMAD HUSSAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The complainant has been served. Despite service, nobody has appeared on behalf of complainant.

(2.) The instant appeal has been filed under Sec. 14-A(2) of the SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No.85/2022 registered at Police Station Pratap Nagar, District Bhilwara for the offences under Ss. 406, 420, 341 and 323 IPC and Ss. 3(1)(R)(S), 3(2)(VA) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 5/5/2022 passed by the Special Judge, SC/ST (Prevention of Atrocities Act) Cases, Bhilwara, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(3.) Learned counsel for the appellant submits that false allegations have been levelled against the appellant. Learned counsel for the appellant prays that the appeal filed by the appellant deserves to be allowed.