DALPAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned learned public prosecutor and learned counsel for the complainant. Perused the material available on record.

(2.) The instant appeal has been filed under Sec. 14A (2) Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with C.R. No.53/2022, Police Station Rani, Distt. Pali for the offences under Ss. 341, 323, 307, 427, 336 of IPC and Sec.

(3.) (1)(R), 3(1)(S), 3(2)(V), 3(2)(VA) of SC/ST Act, against the order dtd. 16/4/2022 passed by the learned Special Judge SC/ST (Prevention of Atrocities) Cases, Pali in Criminal Misc. Bail Application No.339/2022.