GOVIND SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) 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 F.I.R. No.40/2022, Police Station Mohangarh, District Jaisalmer for the offences punishable under Ss. 427, 506, 341, 323 & 325/34 of the IPC and Sec. 3(1)(r) (s)(2)(va) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 25/4/2022 passed by the learned Special Judge Scheduled Cast/Scheduled Tribe (Prevention of Atrocities Act Cases), Jaisalmer whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.