MOHAMMAD SAREEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Notice upon the complainant has been served. As per report of the learned Public Prosecutor, nobody appears on behalf of the complainant.

(2.) This criminal appeal under Sec. 14-A(2) 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. 13/1/2022 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Rajsamand (hereinafter to be referred as 'trial court') in Criminal Misc. (Bail) Case No.04/2022 whereby, the trial court has dismissed the bail application filed on behalf of the appellant.

(3.) The appellant has been arrested in FIR No.201/2021 of Police Station Kelwara, District Rajsamand for the offences punishable under Ss. 307, 394, 341, 323, 324 and 120-B of IPC and under Ss. 3(2)(v)(va) of SC/ST Act.