PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal under Sec. 14-A 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. 19/5/2021 passed by the Special Judge, Schedule Castes and Schedule Tribes (Prevention of Atrocities) Cases, Churu in Bail Application No.257/2021, whereby the trial court has dismissed the bail application filed on behalf of the appellant.