IQBAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal appeal has been filed under Sec. 14- A 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. 339/2021, Police Station Sojat City, District Pali for the offences under Ss. 420, 406, 120-B, 323, 354 of I.P.C. and Ss. 3(1)(r)(s) and 3(2)(va) of S.C./S.T. (Prevention of Atrocities) Amendment Act, 2015 against the Order dtd. 16/6/2022 passed by the Special Judge, S.C./S.T. (Prevention of Atrocities) Act Cases, Pali, whereby the bail application preferred under Sec. 439 of Cr.P.C. on behalf of the appellant was rejected.