VIRENDRA SINGH Vs. STATE

JUDGEMENT

(1.) This appeal has been preferred on behalf of the appellant under Sec. 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act 2015 being aggrieved of the order dtd. 21/10/2021 passed by learned Special Judge, SC/ST (Prevention of Atrocity) Cases, District Churu rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.88/2015, Police Station Doodhwakhara, District Churu, for the offences under Sec. 302/34 IPC, Sec. 27 of the Arms Act and Ss. 3(1)(x) and 3(2)(v) of the SC/ST (Prevention of Atrocities) Act.

(2.) I have heard and considered the submissions advanced by learned counsel representing the appellant, learned Public Prosecutor and have gone through the material available on record.

(3.) No one appears on behalf of the respondent No.2 complainant despite service.