HARMANDEEP SINGH BARAD Vs. STATE

JUDGEMENT

(1.) Lawyers are not physically appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).

(2.) Learned Public Prosecutor submits that the fact of the pendency of the present appeals has been informed to the respondent No. 2. The report to that effect has been filed before this Court and the same is taken on record. Thus, the service of notice upon respondent No. 2 is complete.

(3.) The instant appeal has been filed under Sec. 14A of SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No. 117/2021, Police Station Sri Ganganagar Sadar, District Sri Ganganagar for the offences under Ss. 302, 341, 323 and 34 of I.P.C. and under Sec. 3(2)(v)(va of the SC/ST (Prevention of Atrocities) Act against the order dtd. 28/7/2021 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Sri Ganganagar, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.