RAMNIWAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In S.B. Criminal Appeal No. 83/2022:-

(2.) The instant appeal has been filed under Sec. 14 (A) (2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in judicial custody in connection with F.I.R. No.108/2021, Police Station Abu Parvat, District Sirohi, registered for the offences punishable under Ss. 143, 341, 323, 392 and 307 of the Indian Penal Code and Sec. 3(2)(VA) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 10/1/2022 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Sirohi, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(3.) Heard learned counsel for the appellant, learned Public Prosecutor and learned counsel for the complainant. Perused the material available on record.