GAUTAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal under Sec. 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act") has been filed on behalf of the appellant being aggrieved with the order dtd. 5/4/2022 passed by the Special Judge, Schedule Castes and Schedule Tribes (Prevention of Atrocities) Cases, Barmer (hereinafter to be referred as "trial court") in Criminal Misc. Case No.76/2022, whereby the trial court has dismissed the bail application filed on behalf of the appellant.