JAIVARDHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Despite service of notice, nobody has put in appearance on behalf of the respondent No. 2-complainant.

(2.) The instant criminal appeal has been filed under Sec. 14A of the S.C./S.T. (Prevention of Atrocities) Act, 2015 on behalf of the appellant, who is in custody in connection with F.I.R. No. 685/2020, Police Station Pratapnagar, District Udaipur for the offences under Ss. 302, 201 and 120-B of I.P.C. and Sec. 3(2)(va) of S.C./S.T. (Prevention of Atrocities) Act against the Order dtd. 21/5/2022 passed by the Special Judge, S.C./S.T. (Prevention of Atrocities) Act Cases, Udaipur, whereby the bail application preferred under Sec. 439 of Cr.P.C. on behalf of the appellant was rejected.

(3.) Heard learned counsel for the appellant as well as learned Public Prosecutor. Perused the material available on record.