MADA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.184/2021, Police Station Rajiv Gandhi Nagar (Jodhpur) for the offences under Ss. 323, 341, 458, 384, 308/34 of I.P.C. and 3(i)(R)(S), 3(2)(v)(va) of the SC/ST Act against the order dtd. 18/1/2022 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Jodhpur whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Heard. Perused the material available on record.

(3.) The earlier appeal of the appellant was dismissed as not pressed on 5/1/2022 and liberty was sought to file fresh appeal after the filing of the challan. Factually, the challan was filed on 1/1/2022 but this fact was not brought to the notice of this Court at the time of deciding the earlier appeal on 5/1/2022.