RAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Theinstant appeal has been filed under Sec. 14 A (2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in judicial custody in connection with F.I.R. No.306/2019, Police Station Bhirani, District Hanumangarh, registered for the offences under Ss. 420, 467, 468, 471, 120-B of the Indian Penal Code read with Sec. 3 (2) (VA), 3 (1) (V) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 8/3/2022 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Hanumangarh, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) As per the orders dtd. 15/3/2022 and 23/3/2022 notice has been issued to the complainant. As per papers produced before the Court; complainant is in judicial custody in District Dadri, State Harayana.

(3.) Learned Public Prosecutor stated that service upon respondent No.2 is complete. Despite service, nobody appears on behalf of the respondent No.2.