PEMP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal appeal has been filed under Sec. 14-A(2) of the S.C./S.T. (Prevention of Atrocities) Act, 1989 on behalf of the appellant, who is in custody in connection with F.I.R. No.30/2022, Police Station Nachna, District Jaisalmer for the offences under Ss. 3(1)(r), 3(1)(S) and 3(2)(va) of the Prevention of Atrocities S.C./S.T. Act, against the order dtd. 8/6/2022 passed by the learned Special Judge (Prevention of Atrocities SC/ST Cases), Jaisalmer, whereby the bail application preferred under Sec. 439 of Cr.P.C. on behalf of the appellant was rejected.