KISHORE KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both the appeals have been filed under Sec. 14A (2) Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with FIR No.78/2022, Police Station Jaisalmer Kotwali, Distt. Jaisalmer for the offences under Ss. 341, 323, 143, 395 of IPC and Sec. 3(2)(v) of SC/ST Act, against the order dtd. 21/3/2022 passed by the learned Special Judge SC/ST (Prevention of Atrocities) Cases, Jaisalmer in Criminal Misc. Bail Application No.85/2022 whereby, the bail application preferred on behalf of the appellants under Sec. 439 Cr.P.C. was rejected.