BABU LAL DHAKAR Vs. STATE

JUDGEMENT

(1.) Lawyers are not physically appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).

(2.) Despite service, nobody has appeared on behalf of the respondent No. 2- complainant.

(3.) The instant appeals have been filed under Sec. 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with FIR No. 121/2021, Police Station Begun District Chittorgarh for the offences under Ss. 147, 148, 149, 341, 342, 323, 327, 307, 302, 384 of IPC and Sec. 3(2)(V) of the SC/ST (Prevention of Atrocities) Act against the orders dtd. 21/9/2021, 1/12/2021, 22/12/2021 and 24/12/2021 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Chittorgarh whereby, the bail applications preferred under Sec. 439 Cr.P.C. on behalf of the appellants ware rejected.