DHAGLA RAM Vs. STATE OF RAJASTHAN

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.) The instant appeal has been filed under Sec. 14A(2) SC/ ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No. 538/2021, Police Station Udaimandir, District Jodhpur for the offences under Ss. 384, 376(2)(N), 377 and 506 IPC I.P.C. and Sec.

(3.) (2)(V) and 3(2) (VA) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 18/12/2021 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Jodhpur, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected. 3.Heard. Perused the material available on record.