MAHESH CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of onslaught of COVID-19, as per guidelines, lawyers have been advised to refrain from coming to the Courts, therefore, hearing of the matter is being taken up only through video conferencing.

(2.) The instant appeals have been filed under Section 14-A SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in judicial custody in connection with F.I.R. No.02/2022, Police Station Rohida, District Sirohi, registered for the offences under Sections 341, 323, 427, 285, 286, 336 and 307/34 of the Indian Penal Code and Section 3(2)(va) of the SC/ST (Prevention of Atrocities) Act and Section 3/7 of Essential Commodities Act against the order dated 12.01.2022 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Sirohi, whereby, the bail applications preferred under Section 439 Cr.P.C. on behalf of the appellants were rejected.

(3.) Heard learned counsel for the appellants through video conferencing and learned Public Prosecutor, present-in-person. Perused the material available on record.